ARAGON INFRATECH PVT. LTD. Vs. SHEETAL MUND

JUDGEMENT

(1.) The appellant, herein, i.e. M/s Aragon Infratech Pvt. Ltd. had assailed a compromise decree dated 25.10.2018, as was rendered in Original Suit No.142 of 2018, "Smt. Sheetal Vs. Trilok Singh" which has been passed by the court of 5th Additional Civil Judge (Senior Division), Dehradun, on the basis of the compromise which was entered between the parties.

(2.) The first appeal, is reported to have been preferred by the appellant by instituting the appeal before this Court on 19.08.2020. The appeal was accompanied with the Delay Condonation Application No. (6346 of 2020) explaining 575 days of delay which has chanced in filing the present appeal.

(3.) Before dealing with the aspect of limitation, the few things which are apparent is: