NRUSINGHA BEHERA Vs. BRAJARAJ DAS

JUDGEMENT

(1.) Present appeal is directed against order dtd. 1/3/2019 of the learned District Judge, Khurda at Bhubaneswar passed in RFA No.100 of 2018 arising out of C.S. No.366 of 2009, wherein the appeal was dismissed on the ground of limitation as learned District Judge refused to condone the delay of 7 years 291 days in preferring the appeal.

(2.) The facts in brief are as follows;-

(3.) Kulamani had self-acquired as well as ancestral properties, which was in jointness with other co-sharers.