BIMLA DEVI Vs. KUNTI DEVI

JUDGEMENT

(1.) C .M. No.4583 -C of 2005.

(2.) FOR the reasons mentioned in the application, delay of 88 days in re -filing the appeal stands condoned. CM stands disposed of accordingly. MAIN APPEAL

(3.) DEFENDANT -appellant -Bimla Devi has directed the present appeal against the judgment and decree dated 02.09.2014 passed by Shri Darshan Singh, the then learned District Judge, Faridabad vide which the appeal against the judgment and decree dated 10.12.2013 passed by Shri Amrit Singh Chalia, learned Additional Civil Judge (Senior Division), Faridabad, decreeing the suit of the plaintiffs, was dismissed.