RAM CHAND Vs. RAJ RANI

JUDGEMENT

(1.) An appeal has been filed against the order dated 22.11.1997 of the Additional Civil Judge (Senior Division), Fazilka, along with the appeal, an application Under Section 5 of the Limitation Act has also been filed by the applicant-appellant as there was delay of 123 days in filing the appeal.

(2.) Notice was issued in the Misc. Application for condonation of delay to the respondent. Reply to the application was filed on behalf of the respondent-wife Raj Rani.

(3.) The ground for condonation of delay has been mentioned in para No. 2 of the application which is re-produced hereunder in verbatim:-