LAWS(CAL)-1984-4-10

A K BAJAJ Vs. NANDY TRADING CO

Decided On April 30, 1984
A.K.BAJAJ Appellant
V/S
NANDY TRADING CO. Respondents

JUDGEMENT

(1.) The revisional application (C.O. 3080/83) has been filed along with an application under S.5 of the Limitation Act (C.O. 3079/83). There was ten days" delay in filing the revisional application. Having heard the learned Advocate for the petitioner and considering the facts and circumstances set out in the application, we are satisfied that there was sufficient cause for not preferring the revisional application within the period of limitation.

(2.) The delay in moving the revisions application (C.O. 3080/83) is, therefore, condoned and the application under S.5 of the Limitation Act (C.O. 3079/83) is allowed. Re : C. O. 3080/83 :

(3.) This revisional application is at the instance of the plaintiff in Money Suit No. 98/83 of the 2nd Bench of the learned Judge, City Civil Court, Calcutta. The order impugned is one D/-21-6-1983.