HETU Vs. MEGH SINGH AND ANR.

JUDGEMENT

(1.) THIS revision has been directed against the order, dated 18.10.2010, passed by learned Additional District Judge (FTC), Kullu, in CMP No. 39/10 titled Hetu v. Megh Singh

(2.) THE facts in brief are that Civil Suit No. 88/07 was decreed by the learned Civil Judge (Senior Division), Lahaul & Spiti at Kullu on 18.11.2009. The Petitioner filed an appeal against the Judgment, decree dated 18.11.2009, which was barred by time. He filed an application for condonation of delay in filing the appeal, which was contested by Respondent No. 1. The learned Additional District Judge (Fast Track Court), Kullu, dismissed the application for condonation of delay on 18.10.2010, which has been assailed in revision petition.

(3.) THE suit was decided by the learned Civil Judge (Senior Division) on 18.11.2009, the copy was applied on 3.12.2009, it was attested on 29.12.2009 and was delivered on 4.1.2010. The appeal was filed on 16.2.2010. The subordinate courts were closed on account of winter vacation with effect from 18.1.2010 to 11.2.2010. On 17.1.2010, it was Sunday, on 12.2.2010 to 14.2.2010, the subordinate courts were closed on account of Maha Shivratri, Second Saturday and Sunday.