JAS RAM Vs. BIS RAM

JUDGEMENT

(1.) C.M. No. 2428 -C of 2013

(2.) FOR the reasons mentioned in the application, delay of 25 days in re -filing the present appeal is condoned. The application stands disposed of accordingly.

(3.) THE present regular second appeal is directed against the judgment and decree dated 17.08.2012 passed by Addl. District Judge, Palwal whereby the judgment and decree dated 10.06.2010 passed by Addl. Civil Judge (Sr. Divn.) Palwal was dismissed whereby the suit of the plaintiff/respondent (herein after to be referred as 'the respondent') was dismissed.