MAQBOOL AHMAD Vs. HAJI GH HASSAN

JUDGEMENT

(1.) PRAYER for condonation of four months delay in preferring the appeal against the judgment/decree dated 26.12.1991 passed by Sub Judge Kargil has been turned down, vide the impugned order, passed by District Judge Leh (Kargil). Hence this revision petition.

(2.) THE back drop needs to be noticed.

(3.) SUIT seeking declaration that the plaintiff non -applicant was entitled to - the estate of her deceased mother got decreed, on 26.12.1991, in the court of Sub Judge Kargil, which further declared that the plaintiff was entitled to the relief of joint possession as well. The appeal could lie against the decree to the District Judge who at the relevant time was headquarter at Ladakh and would hold his camp court at Kargil.