SOBHA RAM Vs. MOLU AND OTHERS

JUDGEMENT

(1.) The present revision petition has been preferred against the order dated 17.03.2016, passed by the learned Additional District Judge, Yamunanagar at Jagadhri in Civil Appeal No.125 of 2012 titled as Nar Singh and others Vs. Molu and others, whereby the application filed by the petitioners-appellants under Section 5 of the Limitation Act for condonation of delay has been dismissed and accordingly the appeal filed by them against the judgment and decree dated 21.01.2010 passed by the learned Civil Judge (Junior Division), Yamunanagar at Jagadhri in Civil

(2.) I have heard learned counsel for the petitioners and meticulously gone through the paper-book.

(3.) Learned counsel for the petitioners contended that the delay in filing the appeal has occurred because the counsel for the petitioners-appellants in the trial Court had not conveyed the correct decision of the suit. The suit filed by the appellants-plaintiffs was only partly decreed. Their relief for declaration was declined. However, they were granted the relief of permanent injunction. He contended that the petitioners only came to know about the correct position when respondents came to the spot and started negotiations to alienate the suit land. On enquiry made by the petitioners, they told that they are owners of the land and have every right to alienate the same by virtue of the judgment and decree dated 21.01.2010.