SUGAN KANWAR Vs. DEVI SINGH

JUDGEMENT

(1.) The appeal is reported to be barred by 10 days.

(2.) An application under Sec. 5 of the Limitation Act has been filed for condonation of said delay. Service of the said application is complete.

(3.) For the reasons stated in the application, the same is allowed. Delay caused in filing the appeal is condoned.