NARINDER SINGH Vs. NACHATTAR KAUR

JUDGEMENT

(1.) The application for making good the deficiency in affixing court fee is allowed, as prayed for. CM-15473-C-2018

(2.) The application for condonation of 389 days delay in re-filing the appeal is allowed, as prayed for. RSA-5618-2018

(3.) The present regular second appeal has been preferred by the plaintiff-appellant challenging the judgment and decree dtd. 8/7/2014 passed by the Trial Court and the judgment and decree dtd. 22/11/2016 passed by the First Appellate Court whereby the suit for specific performance filed by the plaintiff-appellant was partly decreed.