MAHESH CHAND Vs. DROPTI AND ANOTHER

JUDGEMENT

(1.) This regular second appeal has been filed against the judgment and decree dated 04.03.2014 passed by learned Additional District Judge, Faridabad.

(2.) The appeal is accompanied by an application under Section 5 of the Limitation Act (CM No. 5401-C of 2017) for condoning the delay of 1048 days in filing the appeal.

(3.) In the application, the explanation put forth for condonation of delay is that the appellant is 65 years old unemployed person and he had no source of income to arrange the counsel fee. The trial court counsel refused to file appeal before the High Court without fee. It has further been stated that on receipt of notice in the execution petition, a lawyer was engaged by him and when his objections were dismissed, he was advised to approach the High Court for filing the appeal in order to save his house.