JASWANT SINGH Vs. HAMELI DEVI

JUDGEMENT

(1.) This is an application for condonation of delay of 383 days in refiling the appeal.

(2.) For the reasons stated in the application, delay of 383 days in refiling the appeal is condoned. CM stands disposed off. RSA-2466-2022

(3.) The present appeal has been filed by the plaintiff-appellants challenging the judgment and decree dtd. 6/2/2017 passed by the Trial Court and the judgment and decree dtd. 13/3/2019 passed by the First Appellate Court.