GURDEV KAUR Vs. GURNAM SINGH

JUDGEMENT

(1.) C.M. No. 12582 -C of 2011

(2.) PRESENT application under Section 5 of the Limitation Act has been filed for condonation of 87 days delay in filing the present appeal. For the reasons stated in the application, which is supported by an affidavit, the same is allowed. Delay of 87 days in filing the appeal is condoned.

(3.) IN view of the fact that before both the courts below, the plaintiff -appellant was permitted to pursue as an indigent person and her circumstances has not changed, therefore, present application is allowed and the plaintiff -appellant is allowed to maintain the present civil appeal as an indigent person.