RAM PARSHAD Vs. KANWAR

JUDGEMENT

(1.) This is an application for condonation of delay of 181 days in refiling the appeal.

(2.) For the reasons stated in the application, delay of 181 days in refiling the appeal is condoned. CM stands disposed off.

(3.) The present appeal has been preferred by the plaintiff-appellants challenging the judgment and decree dtd. 17/7/2013 passed by the Trial Court and judgment and decree dtd. 13/1/2017 passed by the First Appellate Court.