SITA RAM Vs. SRI DHAR

JUDGEMENT

(1.) A civil appeal being number 5195 pending in the court of Special Judge (E.C. Act)/ Additional District Judge Jalaun at Orai was dismissed by the Presiding Officer on 2.3.2002, subsequent to, dismissal of appellant's (plaintiffs) application for adjournment.

(2.) The appellant did not apply for restoration of appeal within the Prescribed period of 30 days and thereafter made an application Under Section 5 Limitation Act for condonation of delay and restoration of the appeal which the court dismissed, vide the impugned order dated 27.9.2004, and that is how the appellant has come up before this Court by filing this appeal.

(3.) Counsel for the parties have been heard.