LAISHRAM DAMAYANTI DEVI Vs. THOUNAOJAM TARUNKUMAR SINGH

JUDGEMENT

(1.) This petition has been filed by the petitioners under Section 5 of the Limitation Act seeking to condone the delay of 221 days in filing the Regular First Appeal preferred against the decree and judgment dated 29.04.2017 passed in O.S. No.34 of 2008 on the file of the Civil Judge, Senior Division, Imphal West.

(2.) The petitioners are the plaintiffs and the respondents are the legal heirs of the original defendants 1 and 2 in the suit.

(3.) The petitioners have filed the instant petition being M.C. (RFA) No.1 of 2019 seeking to condone the delay of 221 days in filing the appeal stating that they have full trust, belief and confidence to their Advocate, who appeared before the trial Court, however, he has not conducted the case properly. Surprisingly, on 11.04.2018, the Bailiff of the Court along with the officials of the office of the Sub Deputy Collector, Imphal West and also the police personnel came to the suit land for eviction of the petitioners on the basis of the order dated 05.04.2018 passed in Execution Case No.18 of 2017/5 of 2017.