SHRI BAWA RAM Vs. KULDIP SINGH AND ORS.

JUDGEMENT

(1.) C.M. No. 11060 -C of 2008

(2.) THIS application under Section 151 of the Code of Civil Procedure has been moved for condoning the delay of 150 days, in re -filing the appeal.

(3.) THIS regular second appeal is directed against the judgment and decree dated 1.6.2007 passed by the learned Courts below vide which suit filed by the plaintiff/appellant seeking declaration that he was owner in possession, on the basis of adverse possession, has been ordered to be dismissed.