NEW PRAJAPATI BRIKS COMPANY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the appellant on the application under Section 5 of the Limitation Act for condonation of delay of 20 days in filing the second appeal as well as on merits of the second appeal also.

(2.) THIS is plaintiff's second appeal in a suit for permanent injunction in respect of property, in dispute, which has been dismissed by both the courts below.

(3.) I have also considered the reasons assigned in the application for condonation of delay and, after considering the same, I am not satisfied that any sufficient ground is made out for condonation of delay of 20 days in filing the second appeal. The application under Section 5 of the Limitation Act is liable to be dismissed and the same is hereby dismissed.