SURINDER KAUR Vs. UMRAO SINGH

JUDGEMENT

(1.) Prayer in this petition is for setting aside the order dated 1.7.2019 (Annex.P1), passed by the Additional District Judge, Fatehgarh Sahib, whereby application of the petitioner under Section 5 of the Limitation Act for condonation of delay has been dismissed for delay in presenting the appeal against the decree passed by the trial court against the successful party.

(2.) Heard and perused the papers.

(3.) I do not find any infirmity in the reasons recorded by the learned Additional District Judge, Fatehgarh Sahib, in dismissing the application under Section 5 of the Limitation Act, 1963, refusing to condone the delay of 108 days in filing the first appeal under Section 96 of the Code of Civil Procedure, 1908. In the appeal, the concluding reasoning recorded in the order dated 1.7.2019, in para No.13 is recorded as follows: