KUNJI DEVI Vs. GUGAN SINGH

JUDGEMENT

(1.) This revision petition is against the order of Additional District Judge, Narnaul, whereby his application for condonation of delay in filing the appeal has been dismissed.

(2.) The petitioner feeling aggrieved against the judgment and decree of the trial Court dated 26th September, 1988 filed an appeal in the Court of the Additional District Judge, Narnaul alongwith an application under Section 5 of the Limitation Act for condonation of delay. As per grounds in the application, it was stated that the applicant was an illiterate lady who could not come to Narnaul on account of her illness. In is only on 28th November, 1988 that she could come to Narnaul and so filed the appeal.

(3.) Respondents resisted this application. It was averred by them that the applicant was not ill nor she was suffering from high blood pressure.