RATTAN SINGH Vs. MEGH SINGH

JUDGEMENT

(1.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside judgment and decree dated 23.02.2010, Annexures P2 and P3 passed by learned Additional District Judge, Panchkula vide which application filed by petitioner/plaintiff for condonation of delay of 7 days in filing the appeal was dismissed and as a consequence thereof appeal filed by petitioner/appellant was also dismissed.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned first appellate Court.

(3.) It has been contended by learned counsel for the petitioner that petitioner is an old person and he is residing in rural area and he has taken the plea that due to cold weather he could not contact his counsel and that there was delay of few days in filing the appeal.