STATE OF M P Vs. ARVINDER SINGH

JUDGEMENT

(1.) THE appellant/defendant has filed this appeal under Section 100 of the Code of Civil Procedure being aggrieved by the judgment and decree dated 21st July, 2008 passed by I Additional District Judge, Guna in Civil Appeal No.7A of 2008 reversing the judgment and decree dated 31.1.2008 passed by II Civil Judge Class I Guna in Civil Suit No.39A of 2006 whereby, the suit filed by the plaintiff for declaration of title and permanent injunction was dismissed.

(2.) HEARD I.A.No.547 of 2011, an application under Section 5 of the Limitation Act filed by the appellant for condonation of delay in filing the appeal.

(3.) THE appeal is drastically barred by 836 days.