BHAGWAN SINGH Vs. DALEL SINGH

JUDGEMENT

(1.) For the reasons stated therein, the application for condonation of delay in refiling and filing the appeal is allowed. Delay of 61 days in refiling and 15 days in filing the appeal are condoned.

(2.) The Court fee has already been made good. The present application is disposed off as infructuous.

(3.) The present regular second appeal has been preferred by the plaintiff-appellants against concurrent findings of both the Courts below whereby their suit for specific performance has been dismissed.