L RS OF KARAN SINGH Vs. ANIRUDH SEN

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This second appeal was filed by the judgment debtor against whom a decree has been passed by the trial court against the order of Addl. District Judge No. 2, Jodhpur dt. 17.9.1992 holding that the appeal filed by him is barred by seven days and there is no sufficient cause for condoning the delay in filing the appeal.

(3.) The contention of the appellants has been that the lower Appellate Court has erred in holding the appeal to be barred by time inasmuch as it has not rightly computed the period of limitation for filing the appeal in the present case in accordance with the provisions of limitation act keeping in view Section 12 of the said Act.