RAM MEHAR Vs. SURESH KUMAR

JUDGEMENT

(1.) Heard.

(2.) In view of averments made in the application supported by an affidavit and arguments advanced, the application is allowed and delay of 20 days in filing the appeal stands condoned.

(3.) Challenge in the present appeals has been directed against the judgement and decree dtd. 5/10/2012 passed by the Additional District Judge, Gurgaon whereby appeals against judgement and decree dtd. 12/10/2011 passed by the Civil Judge (Junior Division), Gurgaon were decided vide common judgement and decree dtd. 5/10/2012. The appeal preferred by the appellants/plaintiffs was dismissed whereas appeal preferred by the respondents/defendants was allowed and consequently, suit filed by the appellants/plaintiffs was dismissed with costs.