SHAMEEMA Vs. REHMAN BEIGH

JUDGEMENT

(1.) THIS is Civil Second Appeal against the judgment and decree dated: 28.7.2001 passed by District Judge, Anantnag in Civil Appeal No. 2/appeal decided on 10.5.2001 arising out of judgment and compromise decree dated: 25.11.2000 passed by Munsiff, Anantnag in Civil suit No.161.

(2.) MR . Bhat, learned counsel for the appellant submitted that the appeal filed by the respondent before the learned District Judge, Anantnag was barred by time. The learned District Judge was not competent to eternal and adjudicate the appeal without condoning the delay. He submitted that the respondent has not moved any application for condoning the delay alongwith the appeal.

(3.) I have heard learned counsel for the appellant and given my thoughtful consideration to the submissions made.