SUKH RAM Vs. KRISHAN KUMAR

JUDGEMENT

(1.) The present civil miscellaneous appeal is listed in Defects category.

(2.) As per office report, the appeal is time barred by 1071 days and the appellants have preferred an application under Sec. 5 of the Limitation Act for condonation of delay.

(3.) Learned counsel for the appellants submits that the delay in filing the appeal is not intentional. It is further submitted that the delay in filing the appeal occurred as the appellants are illiterate farmers, who usually work at different agriculture lands for daily wages. It is also submitted that the financial condition of the appellants is not good and therefore, the appellants could not contact with their lawyers. Therefore, the delay in filing the present appeal occurred.