PUNJAB SCHOOL EDUCATION BOARD Vs. AMARJIT SINGH

JUDGEMENT

(1.) This Civil Revision filed by the Punjab School Education Board (hereinafter to be called as the "Board") has been directed against the order dated 28.7.1999 passed by the Additional District Judge, Rupnagar dismissing the Board's application under section 5 of the Limitation Act for condonation of delay as also dismissing its appeal being barred by time.

(2.) Some facts can be noticed in the following manner:

(3.) The trial court decreed the suit of the plaintiff. Aggrieved by the judgment and decree of the trial Court, the defendants filed appeal which was hopelessly barred by limitation and consequently the defendants also filed an application under section 5 of the Limitation Act for condonation of delay which was dismissed for the reasons stated in para 7 of the impugned order which reads as under:-