RAM BAHADUR Vs. RAMESH GOYAL

JUDGEMENT

(1.) The matter comes up on an application under Sections 5 and 14 of the Limitation Act claiming the following reliefs:- 'It is, therefore, most respectfully prayed that application under Sections 5 and 14 of the Limitation Act filed by the appellants/ defendants may kindly be allowed and delay in filing the appeal may kindly be condoned and appeal may kindly be heard on merits.'

(2.) Mr. G.R. Goyal, learned Counsel for the appellants-defendants submits that the respondents-plaintiffs filed a suit for perpetual injunction and possession against the present appellants/defendants on 7.11.2014 in the Court of learned District Judge, Sri Ganganagar. In the said suit, service upon the present appellants/defendants was completed and a lawyer was accordingly engaged to represent them before the learned Court below.

(3.) Learned Counsel for the appellants-defendants further submits that unfortunately due to misunderstanding between the party and the lawyer, the lawyer pleaded no instructions before the learned Court below on 20.12.2017, and the information of which was not given to the party concerned i.e. the present appellants-defendants.