LAWS(P&H)-1999-3-124

BABU SINGH Vs. M C ROPAR

Decided On March 24, 1999
BABU SINGH Appellant
V/S
M C ROPAR Respondents

JUDGEMENT

(1.) Since the office has been taken an objection that the appeal is barred by time, the same has been placed before me to decide the said objection.

(2.) The judgment of the 1st appellate Court was rendered on 27.8.1997 and the appeal has been filed on 24.10.1997. Therefore, the appeal is filed within time. After filing of the appeal, the office had taken the following objection :-

(3.) The learned Counsel for the appellant represented the appeal saying that the appeal is competent in view of the decision of the Allahabad High Court in Syed Mohammadi Husain v. Mt. Chandro and others, 1937 AIR(All) 284. Thus the matter has been placed before me to decide whether the appeal is within time.