DEONATH MUNDA Vs. LOHAN MAHATO

JUDGEMENT

(1.) Heard the learned Counsel for the parties on the prayer made on behalf of the appellant to coudone the delay in filing the appeal. Also perused the application tiled under Section 5 of the Limitation Act and the rejoinder filed thereto.

(2.) In the circumstances, we arc satisfied that the appellant was prevented by sufficient cause from filing the appeal within the prescribed time. Hence, the delay in filing the appeal is condoned and the limitation petition is allowed.

(3.) Heard the learned Counsel for the parties on the question of admission of the appeal.