SUNDER SINGH Vs. SHEORAN SINGH & ORS

JUDGEMENT

(1.) Vide order being assailed, dated 03.12.2014, rendered by Additional District Judge, Gurgaon, application for condonation of delay moved by the petitioner-plaintiff in filing the Miscellaneous Appeal has since been dismissed. The conclusion recorded by the appellate court in support of its order, reads as thus:-

(2.) Concededly, the application moved by the petitionerplaintiff was dismissed by the trial court on 26.07.2011. An appeal preferred against the said order was barred by 850 days.

(3.) Learned counsel for the petitioner could not point out as to how the conclusion that has been arrived at by the learned appellate court was either contrary to the position on record or suffers from any material illegality.