UNION OF INDIA Vs. JAI RAM

JUDGEMENT

(1.) This application under section 5 of the Limitation Act seeks extension of the prescribed period for presenting R.F.A. 170 of 1969 (Union of India v. Jai Ram) in this Court. On 28-4-1969, H.R, Khanna, J., while admitting the appeal, made the following order:-

(2.) In spite of a clear direction that the civil miscellaneous was to be placed before a Division Bench, the office placed the same before a learned Single Judge who directed the same to be placed before a Division Bench because refusal to grant extension of time would necessarily mean dismissal of the appeal.

(3.) The facts as stated in the application may now be noticed. The judgment/award sought to be appealed from was made by a learned Additional District Judge on 23-12-1967. An application for a certified copy thereof was made on 15-1-1968 and it was ready on 22-1-1968. On the appellant's own showing, as stated in the application, the limitation for filing the appeal expired 30-3-1968. The appeal was presented in this Court on 18-3-1969. The grounds given in the application may now be reproduced as stated therein:-