AMAR SINGH Vs. BUTA SINGH

JUDGEMENT

(1.) In view of averments made in the application supported by an affidavit of Amar Singh, the appellant, the application is allowed. Delay of 24 days in re-filing the appeal stands condoned.

(2.) In view of averments made in the application supported by an affidavit of Amar Singh, the appellant, the application is allowed. Delay of 8 days in filing the appeal stands condoned.

(3.) Challenge in the present appeal has been directed against concurrent findings recorded by the Courts whereby suit for recovery filed by the respondents/plaintiffs was decreed by the trial Court to the following effect:-