(1.) This is an application for condonation of delay of 9 days in refiling the appeal.
(2.) For the reasons stated in the application, delay of 9 days in refiling the appeal is condoned. CM stands disposed off. RSA-4126-2018
(3.) The present appeal has been preferred by the plaintiff-appellant challenging concurrent findings returned by the Trial Court vide judgment and decree dtd. 27/11/2015 and the First Appellate Court vide judgment and decree dtd. 29/9/2017.