DHANNALAL Vs. KESHARDEV

JUDGEMENT

(1.) This civil second appeal, which is reported to be time barred by 1042 days, is accompanied with an application under Sec. 5 of the Limitation Act.

(2.) For the reasons stated in the application under Sec. 5 of the Limitation Act, the same is allowed. The delay in preferring the appeal is condoned.

(3.) This civil second appeal is preferred against the judgment and decree dtd. 20/4/2019 passed by the learned Additional District Judge No.2, Sikar (for brevity, "the learned Appellate Court") in Civil Regular Appeal No.35/2006, BT No.4/2006 (CIS No.347/2014) whereby, while dismissing the appeal, the judgment dtd. 17/3/2006 passed by the learned Additional Civil Judge (Junior Division), Sikar (for brevity, "the learned trial Court") decreeing the suit for mandatory injunction, permanent injunction and damages, has been upheld.