RAMESH KUMAR Vs. MANJU DEVI

JUDGEMENT

(1.) The present appeals are listed in the orders category. However, with the consent of learned counsel for the parties, they are being heard and decided finally. S.B. Civil Misc. Appeal No. 569/2021

(2.) The instant appeal preferred by appellant Ramesh Kumar who is owner of the vehicle is barred by limitation of 738 days. An application has been preferred for condonation of delay in filing the appeal.

(3.) The application preferred under sec. 5 of the Limitation Act is not opposed by the counsel for the respondents.