GUNA AND ANOTHER Vs. MANOJ KUMAR AND OTHERS

JUDGEMENT

(1.) Heard on I.A. No. 4876/99 and I.A. No. 8875/99.

(2.) These two applications are under Sec. 5 of Limitation Act.

(3.) The appeal is barred by 242 days. In para 2 of the application dated 21st June, 1999 it is stated that the appellants were not served with the notice of the claim case and the appellants came to know about the award only on 28th Nov., 1998 when the notice of execution was received by the appellants. On 27th Oct., 1999 (I.A. No. 8875/99) an other application has been filed by an affidavit of the Shri B.S. Bhadoriya. It is stated that this application is being filed under the instructions from the Court.