MUNICIPAL COUNCIL Vs. HARDAYAL SINGH AND ANR

JUDGEMENT

(1.) There is a delay of 24 days in filing the present appeal. The same stands condoned on the grounds mentioned in the application.

(2.) There is a delay of 309 days in re-filing the present appeal. The same also stands condoned on the grounds mentioned in the application.

(3.) This is a regular second appeal directed by the defendant-appellant against the judgment dated 4.3.2009 passed by Sh. Inderjit Singh, District Judge, Patiala, vide which the appeal preferred by the defendantf-appellant against the judgment dated 11.1.2007 passed by Sh. Kuljit Pal Singh, Civil Judge (Junior Division), Rajpura, was dismissed.