MOHAN SINGH Vs. NAVAB ALI

JUDGEMENT

(1.) By this appeal, a challenge has been made to the judgment and decree dated 20.11.2004 passed by learned Additional District Judge No.2, Bikaner in Civil Suit No.64/2003 (Nawab Ali and Anr. Vs. UIT, Bikaner and Ors.).

(2.) Since, the present appeal has been filed after inordinate delay of 378 days, an application under Section 5 of the Limitation Act has been filed along with an affidavit of appellant Mohan Singh. Notice of the application under Section 5 of the Limitation Act has been issued to the respondents. Service is complete, however, no reply to the application has been filed.

(3.) Heard learned counsel for the parties on the application moved under Section 5 of the Limitation Act.