LAL SINGH AND ANOTHER Vs. MOHAN LAL

JUDGEMENT

(1.) C.M. No. 13665-C of 2013 Prayer in this application is for condonation of delay of 209 days in re-filing the appeal. For reasons mentioned in the application, which is supported by an affidavit, the delay of 209 days in re-filing the appeal is condoned. Application is allowed. RSA No. 5074 of 2013 Defendants-appellants are in regular second appeal against the concurrent findings of fact arrived at by the Courts below.

(2.) Plaintiff had filed a suit for possession with the assertion that the plaintiff had purchased the suit property from one Smt. Shanti Devi vide sale deed dated 27/30.12.1985.

(3.) On the other hand, defendants pleaded that Smt. Shanti Devi was the owner of the property and in fact one Surinder Mohan was the owner and he had executed the sale deed in favour of Lal Singh, defendant No. 2, on 06.07.1986.