GHISU SINGH Vs. PREM SINGH

JUDGEMENT

(1.) The civil second appeal, which is reported to be time barred by 108 days, is accompanied with an application under Sec. 5 of the Limitation Act.

(2.) For the reasons stated in the application, the same is allowed. The delay in preferring the appeal is condoned.

(3.) This civil second appeal has been preferred against the judgment and decree dtd. 7/3/2018 passed by the learned Additional District Judge, Malpura, District Tonk (for brevity, "the learned Appellate Court") in CRA No.11/2013 whereby, while allowing the appeal preferred by the respondent No.1/plaintiff (for brevity, "the plaintiff"), judgment and decree dtd. 23/8/2013 passed by the learned Civil Judge (Senior Division) Malpura, District Tonk (for brevity, "the learned trial Court") dismissing the Civil Suit No.63/02 filed for declaration and permanent injunction, have been reversed and the suit has been decreed.