SUKH RAM Vs. PIARA LAL

JUDGEMENT

(1.) Applicant/appellant herein (legal representative of the appellant below) seeks to set aside the impugned judgment and decree dtd. 30/11/2010 passed by learned Civil Judge (Jr. Division), Mukerian, as well as, first appellate court judgment and decree dtd. 17/8/2013 rendered by learned Additional District Judge, Hoshiarpur upholding the trial court judgment.

(2.) There is a delay of 2312 days in filing the appeal. Narrative of reasons pleaded in the accompanied condonation application under Sec. 5 of the Limitation Act, is as under: -

(3.) Perusal of the application would reveal that not only the application has been filed in a mechanical manner, but even the mandate of law, which envisages each day's delay has to be explained, is completely amiss in the averments of the application. No worthwhile explanation has been given for the same.