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.) MR . Chhangani, learned Counsel appearing for the respondent urged that order rejecting appeal is barred by time is not a decree, and therefore, no appeal is maintainable. For this learned Counsel relied on a decision of Rajasthan High Court in Chhelaram v. Manak (RLW 1997 (1) 264).