GUGANRAM Vs. DECEASED GANGARAM

JUDGEMENT

(1.) Instant second appeal is preferred by appellants-defendants aggrieved from dismissal of Civil Regular Appeal No.2/2017 by learned Additional District Judge, Chirawa on 9/5/2018 affirming the judgment and decree dtd. 1/12/2016 in Civil Suit No.217/1993 passed by learned Civil Judge, Chirawa, District Jhunjhunu.

(2.) Office has pointed out a delay of 84 days in filing the present civil second appeal and to substantiate the reasons of delay, no application under Sec. 5 of Limitation Act is filed. Later amended cause-title was filed and office has reported no delay in filing appeal.

(3.) An application under Order 41 Rule 27 CPC is also filed by the appellants for taking on record, letter of Village Panchayat Ardawat and letter dtd. 9/6/2017 of Sub Divisional Officer, Chirawa, District Jhunjhunu.