SHIV KUMARI Vs. CHOUDHARY PREM SINGH

JUDGEMENT

(1.) APPELLANT has filed the present appeal in which there is a challenge to the order dated 17th November, 2004 passed by Civil Judge, Delhi. Vide impugned order, the trial court dismissed the applications filed by appellant for restoration of possession as well as for appointment of receiver.

(2.) PRESENT appeal was filed on 13th November, 2006. Along with it, applications for condontion of delay in filing and refiling the appeal have been filed under Section 151 of the Code of Civil Procedure read with Section 5 of the Limitation Act.

(3.) AS per averments made in these applications there is delay of 636/652 days in refiling of the appeal. The only ground stated for condonation of delay is that "delay is not intentional and due to bonafide reasons". There has been no mention whatsoever as to what are the bonafide reasons. No explanation has been given as to why there has been delay of about two years in filing/refiling of the appeal.