KRISHNA AND OTHERS Vs. RAM SINGH AND OTHERS

JUDGEMENT

(1.) Prayer in this application is for condoning delay of 186 days in filing the appeal.

(2.) In view of averments made in the application supported by an affidavit and arguments advanced by counsel for the parties, application is allowed and delay of 186 days in filing the appeal stands condoned, subject to the condition that in case, the appellants succeed in appeal, they will forgo interest for the period of delay.

(3.) Prayer in this application is for condonation of delay of 796 days in re-filing the appeal.