SUKHWINDER SINGH Vs. SATNAM SINGH

JUDGEMENT

(1.) Since there is delay of 8 days in filing the present appeal, an application bearing CM No.9047-C/2012 under Section 5 of the Limitation Act has been filed seeking condonation of said delay. The application is supported by an affidavit of Surinder Singh-son of deceased defendant-Bhan Singh.

(2.) For the reasons stated in the application supported by the affidavit of Surinder Singh, the same is allowed and delay of 8 days, being negligible is condoned.

(3.) Another CM bearing No.9046-C/2012 has been filed under Order 22 Rule 3 CPC for impleading the legal representatives of defendant Bhan Singh, who is stated to have died on 27.4.2012 leaving behind no other legal heirs except his six sons, detailed in para 3 of the application. The application is supported by an affidavit of one of the applicants-sons Surinder Singh.