SUKHBIR Vs. RAJINDER SINGH

JUDGEMENT

(1.) A suit filed by the plaintiff -respondent for the possession of the house in question was decreed by the learned Trial Court, vide judgment and decree dated 8.8.2006.

(2.) AN appeal filed by the defendant was dismissed by the learned District Judge, Jhajjar as time barred.

(3.) IT is apparent from the record that defendant -petitioner had not been afforded an opportunity to adduce evidence in support of the averment made by him that he was disabled from filing the appeal on account of ill health.