JASWINDER KAUR Vs. MANJIT KAUR

JUDGEMENT

(1.) CM No.4031 C of 2012

(2.) THERE is delay of 971 days in filing the appeal. The grounds taken by the appellant is that Additional District Judge, Barnala dismissed the appeal on 12.03.2009 but the counsel for the appellant did not inform the appellant with regard to the dismissal of the above mentioned appeal and when the respondents who are close relatives of the appellant tries to interfere in the possession of the appellant in the month of September 2012 then the appellant came to know about the passing of the judgment and decree dated 12.03.2009.

(3.) THERE is delay of 971 days in filing the appeal. According to the case of the appellant -herself she has obtained the copy of the judgment and decree in the month of September 2011 and in spite of that appeal has been preferred on 6.2.2012. The judgment was pronounced on 12.03.2009. The grounds taken by the appellant that counsel for the appellant has not informed cannot be accepted. In case such pleas are entertained, in that case there would not be any end of the litigation. A litigant after so many years may say that her counsel has not informed.