GIRDAWAR SINGH Vs. KULWINDER KAUR

JUDGEMENT

(1.) Prayer in this application filed under Sec. 151 CPC is for condonation of delay of 58 days in refiling the accompanying appeal.

(2.) Heard.

(3.) For the reasons mentioned in the application which is duly supported by an affidavit of learned counsel for the applicant/appellant, the same is allowed and delay of 58 days in refiling the appeal is condoned. Present Second Appeal has been filed by the defendant against the concurrent judgments and decrees of the learned Courts below whereby suit filed by the plaintiff/respondent for permanent injunction, has been decreed by both the Courts below.