FELURAM MONDAL Vs. SUBOTH KR MONDAL

JUDGEMENT

(1.) WE have gone through the application under section 5 of the Limitation act for condonation of delay of 162 days. Grounds made out in the application under section 5 of the Limitation Act are not so satisfactory for which the Court would have ordinarily condone the delay. But, having seen the impugned order passed by the learned Trial Judge, we are inclined to condone the delay, in order to hear out the appeal itself.

(2.) ACCORDINGLY, the application under section 5 of the Limitation Act is allowed. Let the appeal now be registered.

(3.) PRIMA facie, we are of the view that the order of the learned Trial Judge calls for interference for various reasons, which would be spelt out in our order later.