LEELAWATI AND OTHERS Vs. RAM SINGH AND OTHERS

JUDGEMENT

(1.) Cm-27408-Cii-2014

(2.) Both the sides have been heard.

(3.) Counsel for the cross-objectors urges that notice of the appeal had been received on 1.7.2014 but the cross-objections could not be preferred as the cross-objectors could not arrange the funds and therefore, delay of 111 days occurred and the delay was not deliberate.