BHIM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS order shall dispose of application under Section 5 of the Limitation act, 1963 (for short as 'act') read with Section 151 CPC, dated 15th May, 2006 filed on behalf of the appellant for condonation of delay of 18 years 196 days in filing the appeal.

(2.) IT is stated that Regular First Appeal filed by the appellant is pending disposal and this appeal is against the award/ judgment of reference court dated 3rd August, 1987 and order dated 25th September, 1991, by which reference under Section 18 of the Land Acquisition Act was disposed of.

(3.) FATHER of the appellant Sh. Bhim Singh died on 19th May, 1985 before the impugned award was passed. The appellant was not aware of the pendency of the reference. On coming to know about the said case, an application for substitution of his name as legal representative of Sh. Bhim singh was filed and the same was allowed by Addl. District Judge on 25th september, 1991. After having received the compensation of his father, he assigned the file of the above case to Sh. Raj Pal Singh Yadav, Advocate for filing the appeal.