KEDAR RAM Vs. RAJKUMAR DIED

JUDGEMENT

(1.) Petitioner has assailed order dtd. 11/10/2021 (Annexure-P/1) passed by Learned 2nd Additional District Judge, Mauganj, District Rewa (M.P.) whereby Learned 2nd Additional District Judge has allowed an application under Sec. 5 of the Limitation Act, seeking condonation of 39 days' in filing the appeal against the judgment and decree dtd. 6/12/2012.

(2.) Learned Court below has discussed each and every issue raised by the present petitioner in his objection to an application seeking condonation of delay and has categorically mentioned that the applicant Chhatramani was unwell and in support of his contention he had enclosed copy of his medical certificate from Ayurveda Medical Officer, Bicharhata in which it is mentioned that Shri Chhatramani was suffering from Jaundice and fever w.e.f. 4/1/2013 to 23/2/2013 and taking this certificate into consideration and also a fact that there is total delay of 39 days' only, condoned the delay vide impugned order.

(3.) After going through the order and the reasoning given by the Learned 2nd District Judge, Mauganj, I am of the opinion that there is no illegality in the impugned order calling for interference in supervisory jurisdiction of this Court vested in it under Article 227 of the Constitution of India and, therefore, petition fails and is dismissed.