KISHAN CHAND Vs. RAJINDER KAUR

JUDGEMENT

(1.) THIS civil revision has been directed against the order of Additional District Judge, Bhatinda dismissing the appeal of the Petitioner as time barred.

(2.) THE Petitioner filed a suit for permanent injunction restraining the Defendants from dismantling, demolishing or tampering with or interfering of building No. 4607 situated in Dhobi Bazar, Bathinda, and for mandatory injunction directing the Respondents to remove malba of the portion illegally demolished by the Defendants and now lying heaped on the roof of the first floor gallery of the shop in question without causing any damage to the building in dispute and under the supervision and as per orders of the Court and also to restore the building to its original condition.

(3.) THE decree of the trial Court was challenged by the Petitioner before the District Judge, Bhatinda. Petitioner also filed an application under Section 5 of the Limitation Act for condonation of delay in filing the appeal. The application for condonation of delay was dismissed as the Petitioner failed to explain the reasons for filing the appeal beyond the period of limitation. This order is being challenged by the Petitioner in this civil revision.