LEGAL REPRESENTATIVES OF KAMAL KISHORE Vs. PAWAN KUMAR

JUDGEMENT

(1.) This appeal is directed against judgment and decree dated 2.5.2016 passed by Additional District Judge, Srikaranpur, Sriganganagar, whereby, based on the compromise arrived at between the parties, the suit for partition filed by respondent No.1 has been decreed by the trial court.

(2.) The appeal is reported as barred by limitation by 371 days.

(3.) An application has been filed under Section 5 of the Limitation Act, 1963 seeking condonation of delay in filing the appeal.