RABEYA BIBI Vs. BINA DAS

JUDGEMENT

(1.) Various grounds have been set out for explaining delay of 236 days in filing of the instant appeal. Although, the grounds mentioned in the appeal are not wholly convincing, the court, however, in the interest of justice, is inclined to condone such delay in preferring the appeal. Hence, the delay of filing FMAT 522 of 2018 is hereby condoned and the appeal is admitted. Accordingly, CAN 8225 of 2019 is allowed and disposed of.

(2.) The appeal is admitted.

(3.) FMAT 654 of 2016 By consent of the parties, the appeal is treated as on day's list and taken up for hearing. The Department shall issue FMA Number forthwith. The instant appeal has been filed against the judgment and award dtd. 12/6/2017 passed by the learned Chief Judge, City Civil Court at Calcutta in MACC case No. 12 of 2010.