CHARU TAMAM Vs. CHARU TANA

JUDGEMENT

(1.) Heard Mr. K. Taja, learned counsel for the petitioners. Also heard Mr. G. Riba, learned counsel for the respondents.

(2.) By filling this Revision Petition, the petitioners have assailed the order dtd. 28/3/2023, passed by the learned District Judge, Ziro in IA (Z) No.14/2022, in Civil Appeal (Z) No.12/2022, by which, the delay of 184 (one hundred eighty four) days in filing the Civil Appeal has been condoned. petitioners have assailed the order dtd. 28/3/2023, passed by the learned District Judge, Ziro in IA (Z) No.14/2022, in Civil Appeal (Z) No.12/2022, by which, the delay of 184 (one hundred eighty four) days in filing the Civil Appeal has been condoned.

(3.) The case of the petitioners, shorn of unnecessary details, is that the petitioners and respondents have dispute over the plot of land, termed as 'Tamar Land', located at Cham-bang in Kra Daadi District, Arunachal Pradesh. The dispute was referred to the forum of Mel, which was conducted on 29/1/2022, whereby the land in question has been declared to be the land of Abu Tamo family i.e. the great grandfather of the petitioners. Being aggrieved, the respondents have filed a Civil Appeal which has been registered as Civil Appeal (Z) No.12/2022, before the Court of District Judge, Ziro. Since the appeal was not filed within the period of limitation but filed after a delay of 184 (one hundred eighty four) days, an interlocutory application being IA (Z) No.14/2022 was filed praying for condonation of said delay of 184 (one hundred eighty four) days in filing the Civil Appeal by the respondents under Sec. 5 of the Limitation Act, 1963.