RASIKBHAI CHHAGANLAL SHAH Vs. MAHENDRABHAI RAMANBHAI PATEL

JUDGEMENT

(1.) By way of this petition under Sec. 5 of the Limitation Act, 1964 ('the Act' for short), the petitioner seeks condonation of delay of 1738 days in preferring Second Appeal against judgment and decree delivered in Regular Civil Suit No.1567 of 1996 dtd. 7/5/2013 delivered by learned Additional Senior Civil Judge, Vadodara dismissing the suit and confirmed by the learned Appellate Court, Vadodara in Regular Civil Appeal No.70 of 2013.

(2.) Brief facts of the case are as under :-

(3.) Heard learned advocate Mr.Jamshed Kavina for learned advocate Mr.S.P.Majmudar for the appellants and learned advocate Mr.C.B.Patel for respondent nos.1.2, 2 and 3.4.