GURCHARAN SINGH Vs. SURJIT SINGH AND ANOTHER

JUDGEMENT

(1.) C.M. No. 21687 -CII of 2008

(2.) THIS is an application under Section 151 of the Code of Civil Procedure for condonation of 143 days' delay in refiling the revision petition. After hearing the learned counsel and perusing the application, the delay of 143 days in refiling the revision petition is condoned.

(3.) THE lower appellate court while affirming the order of the trial court, in para 12 of its order, had recorded as under: -