NARESH SINGH PATHANIA Vs. SHIV DEV SINGH PATHANIA

JUDGEMENT

(1.) This regular second appeal has been filed at the behest of the defendant.

(2.) For the sake of convenience, the parties are being referred to as per their original position in the civil suit.

(3.) Though this appeal is accompanied with an application (CM No. 6653-C of 2013) for condonation of delay of 11 days in filing the appeal, yet the learned counsel for the appellant has been heard on merits.