KHAGEN KOIRY Vs. NOMITA DAM

JUDGEMENT

(1.) Heard Mr. H. Das, learned counsel appearing for the applicants as well as Mr. S. Choudhury, learned counsel representing respondent.

(2.) This is an application under Sec. 5 of the Limitation Act praying for condonation of 469 days.

(3.) The petitioner has submitted that the dispute is between a brother and his sister. It has been pleaded that both sides were always trying to compromise the matter between themselves and that is the reason why the delay occur.