KRISHNA FINHOLD Vs. SITA RAM

JUDGEMENT

(1.) IA No. 1244/2009.

(2.) THIS application under Section 5 of the Limitation Act read with Section 151 CPC has been made by the plaintiff for condonation of delay in filing the application for restoration of the suit.

(3.) PLAINTIFF has relied upon N. Balakrishnan v. M. Krishnamurthy : (1998) 7 SCC 123 wherein the Supreme Court held as under: