PREM SINGH Vs. SUCHA SINGH

JUDGEMENT

(1.) This is an application for condonation of 29 days delay in filing the accompanying appeal.

(2.) For the reasons mentioned in the application, the same is allowed. Delay of 29 days days in filing the present appeal is condoned. Main Case (O & M) :

(3.) This second appeal filed on behalf of the plaintiff to the suit, through his legal representatives, challenging the concurrent findings recorded by both the Courts below, whereby the suit filed by the plaintiff was dismissed.