MD. AZIM UDDIN Vs. MST. NEWARUN NESSA

JUDGEMENT

(1.) This application is filed to condone the delay of 160 days in filing this RSA against the order dt. 26/6/2024 in Title Appeal No.27 of 2023 by the Additional District Judge, North Tripura, Dharmanagar.

(2.) The appellants are defendants in the suit.

(3.) Though the judgment of the Additional District Judge was delivered on 26/6/2024, the appellants had applied for certified copy of the said judgment on 10/2/2025 and after securing it on 18/2/2025 have filed this appeal on 4/3/2025. Therefore, the appellants cannot contend that the delay in filing the appeal is only 160 days and in fact it is 170 days.