SUKHBIR KAUR Vs. SANT RAM AND OTHERS

JUDGEMENT

(1.) C.M. No.6459-C of 2005. For the reasons mentioned in the application, delay of 325 days in re-filing the appeal stands condoned. CM stands disposed of accordingly. C.M. No.6460-C of 2005.

(2.) For the reasons mentioned in the application, delay of 07 days in filing the appeal stands condoned. CM stands disposed of accordingly. MAIN APPEAL

(3.) This appeal has been directed by the plaintiff appellant against the judgment and decree dated 19.02.2014 passed by Sh. Jaswinder Sheemar, Additional District Judge, SAS Nagar, Mohali whereby the appeal filed by the defendants against the judgment and decree dated 04.02.2013 passed by Sh. Ranjeev Kumar, PCS, Additional Civil Judge (Senior Division), Dera Bassi was accepted and the suit of the plaintiff was dismissed.