DHARAMBIR SAROHA Vs. POONAM DEVI

JUDGEMENT

(1.) This application has been filed under Section 151 of Code of Civil Procedure, 1908 for condoning the delay of 34 days in re-filing the present appeal.

(2.) In view of the averments made in the application, this application is allowed and delay of 34 days in re-filing the appeal is hereby condoned. This order would be subject to all just exceptions.

(3.) This appeal is directed against the judgment and decree dated 19.12.2018 passed in CA/428/2016 by the District Judge, Sonepat, by which he has affirmed the judgment and decree dated 12.08.2016 passed by the Civil Judge (Sr.Divn.), Sonepat and has dismissed the appeal with costs.