SATYA PARKASH Vs. VED DEWAN AND OTHERS

JUDGEMENT

(1.) By way of this order, I shall dispose of aforesaid petitions as common question of law and fact are involved for adjudication. However, the facts are taken from CR-990-2016.

(2.) The challenge has been laid to an order dated 21.11.2015 (Annexure P18), allowing an application for condonation of delay filed under Section 5 of the Limitation Act (in short 'the Act').

(3.) The sole submission made by counsel for the petitioners is that the Court in appeal was not competent to condone the delay by invoking its inherent power in the face of specific bar created under Section 5 of the Act. In support of his contention, he has relied upon judgment of Hon'ble the Supreme Court of India Damodaran Pillai and others Vs. South Indian Bank Ltd., 2005 7 SCC 300.