(1.) CMP (M) No. 1511 of 2011
(2.) THE present application under Section 5 of the Limitation Act, 1963, has been moved by the applicants/appellants for condonation of delay in filling the Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908. The appeal is barred by time by 6 years 6 months and 22 days. Heard.
(3.) AS already noticed, the appeal has been filed quite belatedly after lapse of 6 years 6 months and 22 days. However, there is no reasonable explanation for the delay except a bald assertion made by the applicants/appellants that they remained outside and could not contact their counsel. As such, no ground is made out for condoning the inordinate delay in filing the appeal and the prayer in this regard is declined.