HARBHAJAN SINGH Vs. MOHAN LAL

JUDGEMENT

(1.) ON an oral request of the learned counsel for the petitioner the present petition is being treated as a revision under Article 227 of the Constitution of India.

(2.) THE petitioner is the plaintiff. His suit for declaration and mandatory injunction against the respondent-defendant was dismissed by learned Additional Senior Sub-Judge, Ferozepur vide judgment dated 19.8.1987. Aggrieved by the same, he preferred an appeal. Since the appeal was time barred by eight days, an application for condonation or delay was filed. The said application was resisted by the respondent and ultimately after both the sides have led evidence, the appeal preferred by the petitioner was dismissed being filed beyond limitation vide impugned order dated 31.8.1989 passed by learned Additional District Judge, Ferozepur. Hence, this revision.

(3.) I have heard Mr. A.S. Narang, learned counsel for the petitioner, Mr. S.C. Chhabra and Ms. Ruhi Chhabra, counsel for the respondent.