BALBIR KAUR Vs. RANJIT SINGH

JUDGEMENT

(1.) This is an application for condonation of delay of 51 days in refiling the appeal.

(2.) For the reasons stated in the application, the same is allowed and the delay of 51 days in refiling the appeal is condoned.

(3.) The present regular second appeal has been preferred by the plaintiff-appellants aggrieved by the judgments and decrees dtd. 26/8/2014 and 14/12/2018 passed by the Trial Court and the First Appellate Court, respectively.