BALJEET SINGH Vs. SUKHVINDER SINGH @ KAKKU & ORS

JUDGEMENT

(1.) C.M. Appl. No. 4615/2019 (for exemption)

(2.) For the reasons stated in the application the delay of 25 days in re-filing the appeal stands condoned, subject to just exceptions.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure 1908 (CPC) is filed by the plaintiff in the suit impugning the Judgment of the trial court dated 24.07.2018 by which the trial court has dismissed the suit for partition filed by the appellant/plaintiff with respect to two properties. The first property is referred in the impugned judgment as property No.1 bearing No. T-99, Vishnu Garden, New Delhi. The second property referred to as property No. 2 is bearing No. 1523-24, T.C. Camp Raghuvir Nagar, New Delhi.