STATE OF TRIPURA Vs. DILIP KUMAR DEY

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) On a priliminary question of law, this appleal could be disposed of.

(3.) This second appeal under section 100 of the Civil Procedure Code has been filed by the appellant against the judgment passed by the learned District Judge, West Tripura, Agartala in Title Appeal 17 of 1995 rejecting the prayer for condonation of delay filed by the appellant under section 5 of the Limitation Act resulting in dismissal of the appeal being time barred.