HAROJ ALI SARDAR Vs. PANNA LAL CHANDRA

JUDGEMENT

(1.) Both the applications have been filed with a prayer for condonation of delay in filing the applications under Sec. 146 of the Code of Civil Procedure.

(2.) Learned counsel appearing on behalf of the appellant/applicant has submitted that there was delay of 150 days and grounds of delay have been explained in paragraphs 4 and 5 of CAN 6 of 2024 and paragraphs 5 and 6 of CAN 7 of 2024. It is submitted that the Memorandum of Appeal was drafted by the learned counsel relying on the judgment and decree passed by the learned Trial Court and that was an inadvertent mistake on the part of the learned counsel and thereby overlooking the knowledge of death of the respondents Panna Lal Chandra and Kanchan Halder.

(3.) In both the applications identical grounds were delineated, i.e., drafting the Memorandum of Appeal after perusing the judgment and decree passed by the learned Trial Court.