MANOJ KUMAR Vs. NEETA KUMARI

JUDGEMENT

(1.) Interlocutory Application No. 1 of 2019 This Interlocutory Application has been filed by the appellant under Sec. 5 of the Limitation Act, 1963 for condoning the delay of 36 days in filing the instant Miscellaneous Appeal.

(2.) Considering the averments made in the interlocutory application, sufficient cause have been shown which prevented the appellant from filing the Miscellaneous Appeal in time.

(3.) Accordingly, this interlocutory application is allowed and the delay of 36 days in the filing of the Miscellaneous Appeal is condoned.