RAM PRASAD Vs. GANGA DHAR AND OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) This second appeal has been filed challenging the validity and correctness of the judgment and decree dated 29.10.2007, passed by Additional District Judge, Court No. 14, Agra in Civil Appeal No. 52 of 1999 Ram Prasad v. Late Sri Ganga Dhar and Ors. and also the judgment and order dated 2.1.1998, passed by Additional Civil Judge (Senior Division), Agra arising out of Suit No. 607 of 1993 Ganga Dhar v. Ram Prasad.

(3.) The appeal was reported to be beyond time, hence notices were issued by the Court on 21.8.2009 on the delay condonation application. After exchange of counter and rejoinder-affidavits in the delay condonation application, the appeal is listed today for orders.