KAMLESH DEVI Vs. MANGAT RAM AND ORS.

JUDGEMENT

(1.) Prayer in this application is for condonation of delay of 45 days in filing the appeal.

(2.) For the reasons mentioned in the application, which is duly supported by the affidavit of the applicant -appellant, the same is allowed. Delay of 45 days in filing the appeal stands condoned.

(3.) Challenge in this appeal is to the judgment and decree passed by the Civil Judge (Junior Division), Sirsa, dated 12.05.2012, whereby, the suit for declaration and for joint possession free from all encumbrances to the extent of half share as a coparcener of the ancestral land measuring 158 Kanals 3 Marlas being the half share of land measuring 316 Kanals 6 Marlas and 57 Kanals 5 Marlas being 1/4th share of land measuring 228 Kanals 0 Marla as detailed in the head note of the plaint, situated within the revenue estate of village Shahpuria, Tehsil and District Sirsa, with a further relief for permanent injunction restraining the respondent -defendants from either alienating or creating any encumbrance/charge over the suit land, stands dismissed, appeal against which preferred by the appellant -plaintiff has been dismissed by the District Judge, Sirsa, on 24.05.2014.