IDRIS ALI Vs. RAM CHANDRA

JUDGEMENT

(1.) This Second appeal is preferred against the judgment and order dated 16.8.1980 passed by District Judge Farrukhabad in misc. case no.70 of 1974 arising out of suit no.315 of 1975.

(2.) The brief facts which give rise to this appeal are that respondent Ram Chandra, hereinafter called the 'respondent' filed a suit which was registered as O.S. no.315 of 1975 against the appellant hereinafter called the appellant for the relief of possession and damages.

(3.) The said suit was decreed by the trial court vide its order dated 14.4.1979. Against that an appeal was preferred by the appellant. Since there was delay in filing the appeal, an application under Section 5 of Limitation Act was also moved which was registered as misc. case no.17 of 1979. The said application was rejected and consequently the appeal was also dismissed.