KASHMIR SINGH Vs. BALBIR SINGH

JUDGEMENT

(1.) These applications have been filed under Sec. 5 Limitation Act, 1963 and Sec. 151 CPC for condonation of delay of 43 days in filing as well as 03 days in re-filing the appeal.

(2.) Heard.

(3.) For the reasons mentioned in the applications, same are allowed and delay of 43 days in filing as well as 03 days in re-filing the appeal is condoned.