COL. SHYAM SINGH Vs. MEWARAM

JUDGEMENT

(1.) This civil second appeal, which is reported to be time barred by 574 days, is accompanied with an application under Sec. 5 of the Limitation Act.

(2.) It is stated in the application that counsel for the appellants did not inform them about the judgment dtd. 16/5/2019 and they could not contact their counsel since March, 2020 on account of lockdown in the country due to Covid-19 situation. It is averred that they contacted their counsel in the month of January, 2021 and after obtaining the certified copy of the impugned judgment and decree, they have immediately filed this civil second appeal. Reiterating the averments made in the application, the learned counsel for the appellants submits that the delay in filing the appeal is bona fide and not intentional and hence, deserves to be condoned.

(3.) Heard. Considered.