RAM SUNDAR CHAUDHARY Vs. RAM NATH CHAUDHARY

JUDGEMENT

(1.) THIS appeal is barred by limitation.

(2.) AFTER hearing learned counsel for the parties and taking into consideration the averments made in the limitation petition, we are satisfied that sufficient ground has been made out to condone the delay. Accordingly, the delay in filing this appeal is condoned.

(3.) IN view of the nature of order which we propose to pass, it is not necessary to go into the factual matters in detail.