BEENA DEVI Vs. BAIL CHAND AND ANOTHER

JUDGEMENT

(1.) CM No.10581-C of 2010 Allowed as prayed for. CM No.10582-C of 2010

(2.) For reasons mentioned in the application which is accompanied by affidavit, delay of 56 days in filing the appeal is condoned. CM No.10583-C of 2010

(3.) For reasons mentioned in the application which is accompanied by affidavit, delay of 49 days in re-filing the appeal is condoned. Main Appeal.