DEVKALIYA Vs. DHARMENDRA SINGH

JUDGEMENT

(1.) Record is received. Considered I.A.No.11718/2019, which is an application under Sec. 5 of the Limitation Act for condonation of delay in filing the appeal.

(2.) It is stated that there is delay of 85 days in filing the appeal. For the reasons stated in the application, it appears that there exist sufficient cause for condonation of delay for not filing the appeal within prescribed time. Accordingly, I.A.No.11718/2019 is allowed. The delay in filing the appeal is condoned.

(3.) Heard on admission. The appeal is admitted for hearing. With the consent of learned counsel for the parties, it is heard finally.