SITA RAM Vs. ABDUL REHMAN

JUDGEMENT

(1.) The facts are : Sita Ram's suit under Sec. 209 Z A. and L. R Act in the court of Assistant Collector. On 17-4-1972 the suit is dismissed. An appeal by Sita Ram. A. cross appeal by defendant Abdul Rahman. On 3-9-1974 Additional Commissioner enters an order partly allowing and partly rejecting the appeal ; an order of remand.

(2.) On 18-8-1983 Sita Ram's second appeal no. 4 (z) of 1982-83 through an advocate Bhawani Prasad. An application to condone delay of 8 years. On 6-9-1985 Board of Revenue has dismissed the appeal as time barred and having become infructuous. A review petition no. 2-A of 1985-86 on 7-10-1985 against order 6-9-1985.

(3.) Since no stay by this court was operating the order of remand by Commissioner finally works out. On 11-9-1978 trial court decides the law suit re-dismissing it. An appeal, for the second time, by Sita Ram in Commissioners. On 28-4-1893 the appeal fails in the crucial absence of a certified copy of decree.