PARAMJIT SINGH Vs. MEGH SINGH

JUDGEMENT

(1.) PLAINTIFFS are in second appeal against the concurrent findings recorded by both the Courts below whereby their suit for declaration and permanent injunction was dismissed by the learned Civil Judge (Junior Division)Dhuri vide judgement and decree dated 29.10.2010 and the findings thereof were affirmed in appeal by the learned Additional District Judge, Sangrur vide judgement and decree dated 6.11.2012 dismissing the appeal of the plaintiffs/appellants.

(2.) ALONGWITH the appeal, an application bearing CM No. 5346 C/2013 has been filed seeking condonation of delay of 78 days in filing the appeal. The application is supported by an affidavit of appellant No.1 Paramjit Singh.

(3.) COUNSEL for the appellants heard.