RAM ASRA Vs. PREM SINGH

JUDGEMENT

(1.) CM No.12162-C/2011 has been filed seeking condonation of 47 days in refiling the appeal.

(2.) For the reasons stated in the application which is supported by an affidavit of the appellant, the same is allowed and delay of 47 days in refiling the appeal is condoned.

(3.) Defendant/appellant-Ram Asra is in second appeal against the judgements and decrees passed by the courts below, whereby the suit for specific performance filed by the respondent/plaintiff was decreed by the trial court and in appeal filed by the defendant/appellant, the findings of the trial court were affirmed.