HARILAL Vs. BRAMHA BAI

JUDGEMENT

(1.) HEARD on admission. Perused the records.

(2.) THIS second appeal at the instance of plaintiff directed against the order dated 20.9.2012 passed by Second Additional District Judge, Mandla rejecting the application for condonation of delay of eleven months in filing an appeal against Judgment and Decree date 29.4.2011 passed in Civil Suit No.45 -A/2009; consequently, dismissing the appeal and affirming the judgment and decree by the trial Court.

(3.) THE defendants remained ex -parte. The trial Court dismissed the suit on merit vide judgment and decree dated 29.4.2011, answering six issues against the appellant/plaintiff.