AMARJIT KAUR ETC Vs. GULZAR SINGH

JUDGEMENT

(1.) This is an application under Sections 5 and 14 of the Limitation Act for condonation of delay in filing the revision petition. It has been averred in the application that the petitioners under a mistaken advice of the lower Court's counsel filed an appeal against the order of the executing Court before the first appellate Court and that the same has been dismissed on the ground of non-maintainability. The time spent by the petitioner before a wrong forum, it has been prayed, be condoned.

(2.) If the time spent before the first appellate Court is condoned, the revision petition would be within time. It has been held in score of rulings that this Court should adopt a liberal view in the matter of condonation of delay. In view thereof, the application is allowed. The revision petition be, therefore, listed for motion hearing.