NORTHERN FRONT RAILWAY Vs. LALMALSAWMI

JUDGEMENT

(1.) This is an application under section 5 of the Limitation Act, 1963, praying for condonation of delay of 419 days in filing a Regular First Appeal directed against the judgment and order dated 18.01.2017, passed by the learned District Judge, Aizawl, in L.A Case No. 42/2015.

(2.) Heard Mr. Ali Hussain, learned counsel for the applicant and also heard Mr. Lalsawirema, learned counsel appearing for the opposite parties/respondents and Mr. Samuel Vanlalhriata Chhangte, learned Government Advocate appearing for the proforma respondents No. 178 & 179.

(3.) The reasons for delay given at para-3 of the application are referred to and read over by the learned counsel of the applicant. The same are reproduced here below verbatim;