BADAMO Vs. BHATERI DEVI

JUDGEMENT

(1.) C.M. No.12175-C of 2018 in RSA No.4577 of 2018 For the reasons stated in the application, delay of 41 days in re-filing of the appeal is condoned.

(2.) Application is allowed. C.M. No.6829-C of 2018 in RSA No.2598 of 2018 For the reasons stated in the application, delay of 77 days in re-filing of the appeal is condoned. Application is allowed. Main cases Notice of motion. Mr. Arun Jindal, Advocate accepts notice for respondents in RSA Nos.2598 and 4577 of 2018 and Mr. Ajay Kumar Kansal, Advocate accepts notice for respondents in RSA No.4859 of 017.

(3.) This order of mine shall dispose of three regular second appeals. RSA No.4859 of 2017 has been preferred on behalf of the plaintiffs and RSA Nos.2598 and 4577 of 2018 on behalf of defendants.