MOHAMMAD MAQBOOL SHEIKH Vs. SALAM TELI

JUDGEMENT

(1.) By the medium of instant application, the applicants/appellants have sought condonation of delay in filing the appeal against the order passed by learned Principal District Judge, Budgam, dated 09.07.2015 in the appeal titled "Ab. Salam Teli and others Vs. Mohammad Maqbool Sheikh andn others"?.

(2.) From the perusal of the records it appears that the applicants/appellants had filed a suit for declaration, possession and permanent injunction in respect of land measuring 2 kanal 10 marlas under Survey No.1338 situated at Wathora Tehsil Chadoora which was allowed in terms of judgment and decree dated 15.07.2014. Against the said judgment and decree, the defendants (respondent herein) filed civil 1st appeal before the Court of Principal District Judge, Budgam, which was allowed pursuant to judgement dated 09.07.2015, impugned herein.

(3.) I have heard learned counsel for the parties and have also gone 2019.07.15through13:42 the application, in terms of which the delay is sought to be condoned I attest to the accuracy and integrity of this document in filing the appeal, along with the objections filed by respondents to the application. Although the applicants/appellants have contended that there were good reasons for condoning the delay in view of the grounds taken in the application, same is being refuted by the other-side while pleading that the ground put forth is vague and, prima facie, smacks of absence of good faith as required for a party in seeking condonation of delay.