(1.) C.M. No.12013-C of 2014. For the reasons mentioned in the application, delay of 66 days in re-filing the appeal stands condoned. CM stands disposed of accordingly.
(2.) For the reasons mentioned in the application, delay of 16 days in filing the appeal stands condoned. CM stands disposed of accordingly. MAIN CASE.
(3.) This is an appeal directed by plaintiff/appellants against the judgment and decree dated 28.11.2013 passed by Shri Jasbir Singh Kundu, Additional District Judge, Jhajjar vide which the appeal preferred by them against the judgment and decree dated 15.04.2010 passed by Shri Man Pal, the then learned Civil Judge (Junior Division), Bahadurgarh was dismissed.