MUKESH KUMAR GUPTA Vs. SWARAJ GUPTA

JUDGEMENT

(1.) An Original Suit (O.S. No. 484 of 2012) was filed by the proposed appellant-plaintiff for declaration and for perpetual injunction. The Original Suit was dismissed. A Civil Appeal (No.169 of 2018) was filed. The said Civil Appeal was partly allowed. The present Second Appeal has been filed against the decree, passed in the Civil Appeal No. 169 of 2018, by which the said appeal has been partially dismissed.

(2.) The proposed Second Appeal has been filed along with an Application under Sec. 5 of the Limitation Act, 1963 to condone the delay of 225 days.

(3.) Heard Mr. Piyush Garg, learned counsel for the appellant.