AMRIK SINGH Vs. SURJIT SINGH

JUDGEMENT

(1.) DELAY in filing the application is condoned. In the interest of justice the order dated 24.5.2000 is recalled and the appeal is restored to its original number.

(2.) ON merits, I have heard the counsel for the appellant, who tried to convince to me that the property in dispute was ancestral qua the appellant- plaintiff, but I am not in a position to approve his argument in view of the reasons given by the first appellate Court, as contained in para 10 of the judgment, which read as under :-