STATE OF HARYANA AND ANOTHER Vs. JAIWANTI

JUDGEMENT

(1.) Through this application filed under Section 5 of the Limitation Act, 1963, condonation of delay of 80 days in filing of the appeal, is prayed for.

(2.) After going through the contents of the application and hearing learned counsel for the applicant/appellant, the application is allowed and the delay of 80 days in filing of the appeal is condoned.

(3.) The respondent, who was the plaintiff before the Trial Court had filed a suit seeking therein possession of land measuring 3 kanal 8 marlas i.e. 1 kanal 16 marla comprised in khewat No.308, Khatauni No.329 min, khasra No.47//3 min and 1 kanal 12 marla comprised in khewat No.308, khatauni No.329 min, khasra No.47//4 min, Hadbast No.46 situated in the revenue estate of village Safilpur, Tehsil Bilaspur, District Yamuna Nagar (for short the "suit property").