C. RENGKHUMI Vs. K. THANGHMINGLIANA

JUDGEMENT

(1.) Heard Mr. Lalremsanga Nghaka, learned counsel for the applicant/appellant. Also heard Mr. T. Lalzekima, learned counsel for the opposite party/respondent.

(2.) The instant interlocutory application is file u/s Sec. 5 of the Limitation Act for condonation of a delay of 221 days in filing an appeal against the Judgment and Order dtd. 18/12/2023 passed by the learned Civil Judge (Senior Division)-I, District Court, Aizawl District in Heirship Certificate case No. 1664/2016.

(3.) Mr. Lalremsanga Nghaka, learned Counsel for the applicant/appellant submits that the impugned judgment and Order is dtd. 18/12/2023 and the instant application was filed on 25/10/2024 which is a delay of 221 days. After deducting 90 days from 221 days the actual delay in filling the connected appeal is 211 days.