LAWS(PAT)-2013-2-111

ABHA KUMARI Vs. RENU KUMARI

Decided On February 25, 2013
Abha Kumari Appellant
V/S
Renu Kumari Respondents

JUDGEMENT

(1.) This application under Section 5 of the Limitation Act is filed by the appellant for condonation of delay of 562 days occurred in filing the Letters Patent Appeal. The appellant claims that against the judgment and order dated 1st October, 2010, the appellant pursued the remedy of review in Civil Review No. 337 of 2011. Therefore, the delay.

(2.) On the facts and in the circumstances of the case, the delay is condoned.

(3.) Interlocutory Application stands disposed of.