SANJAY KUMAR Vs. SITA DEVI

JUDGEMENT

(1.) CM No.15228-C of 2014

(2.) Delay of 216 days in filing the appeal is condoned for the reasons stated in the application, which is supported by an affidavit. It has been pleaded by the applicant-appellant that he is a poor person and had suffered paralyses and, therefore, unable to walk.

(3.) The plaintiff-appellant has filed the present regular second appeal against the judgments passed by the Courts below.