MEGH SINGH Vs. SUMAN LATA AND OTHERS

JUDGEMENT

(1.) In view of the facts mentioned in the application delay of 129 days in refiling the appeal is condoned. Application stands disposed of accordingly.RSA No.3436 of 2010.

(2.) The present regular second appeal has been filed against judgment and decree dated 12.9.2009 passed by learned Additional District Judge (Ad hoc) Fast Track Court, Rewari, dismissing the appeal filed by present appellant-plaintiff against judgment and decree dated 12.5.1998 passed by learned Additional Civil Judge, (Senior Division), Kosli, dismissing the suit filed by present appellant-plaintiff.

(3.) I have heard learned counsel for the appellant-plaintiff and have gone through the whole record carefully including both the judgments passed by learned Courts below.