BHULLAN Vs. MEHAR SINGH

JUDGEMENT

(1.) C.M.No.7169-C of 2009 The application is allowed and the appellant is permitted to make up the deficiency in the court fee. C.M.No.7170-C of 2009

(2.) For the reasons stated therein which are supported by the affidavit of the counsel for the appellant, the application is accepted and delay of 13 days in the filing of the appeal is condoned. R.S.A.No.2436 of 2009

(3.) The plaintiff-appellant has filed this Regular Second Appeal against the judgments and decrees dated 16.3.2007 and 29.1.2009 passed respectively by the Civil Judge (Junior Division), Panipat (hereinafter described as 'the trial Court') and the Additional District Judge, Panipat (referred to hereinafter as 'the first appellate Court') whereby his suit and the appeal have been dismissed.