STATE OF U.P. Vs. RAMESH CHANDRA GUPTA

JUDGEMENT

(1.) Heard Shri P. P. Chaudhary, learned counsel for the appellants and perused the record.

(2.) The present appeal has been filed against the judgment and decree dated 28.7.1990 passed by 1st Additional Civil Judge, Agra in Civil Suit No.26 of 1982 (Ramesh Chandra and others vs. State of U.P. And others) as well as judgment and decree dated 12.8.2004 passed by Additional District Judge, Court No.8, Agra in Civil Appeal No.201 of 1995 along with an application (C.M.A.No.138816 of 2005) for condonation of delay filed in support of the affidavit.

(3.) In the affidavit filed in support of an application for condonation of delay swayed by Shri Devi Dayal, posted as Assistant Commandant, 15th Bn. P.A.C., Agra, the reasons/grounds for condoning the delay as taken are quoted herein below :-