RAM CHANDER AND ORS Vs. MANGA

JUDGEMENT

(1.) The application is allowed and delay of 68 days in refiling of the appeal is condoned.

(2.) Allowed as prayed for.

(3.) This Regular Second Appeal is directed against judgments and decrees dated 29.4.2008 and 4.11.2008 passed respectively by the Civil Judge (Senior Division), Panipat (hereinafter referred to as 'the trial Court') and the Additional District Judge, Panipat (described hereinafter as 'the first appellate Court') whereby the suit and the appeal of the plaintiffs-appellants have been dismissed. C.M.No.7769-C of 2009 has been moved for staying the operation of the impugned judgments and decrees during the pendency of the appeal.