RADMA RAM Vs. PRABHU

JUDGEMENT

(1.) This civil second appeal, which is reported to be time barred by 202 days, is accompanied with an application under Sec. 5 of the Limitation Act, 1963 (for brevity "the Act of 1963") seeking condonation of delay.

(2.) Reiterating the averments made in the application, learned counsel for the applicants submits that they, being poor agriculturists, could not file this appeal in time. He submits that since, the delay in preferring the appeal is bonafide, it needs to be condoned.

(3.) Heard. Considered.