SAMLI Vs. POONAM SINGH

JUDGEMENT

(1.) The present appeal is time barred by 225 days. An application under Section 5 of the Limitation Act (Inward No. 51/2012) has been filed seeking condonation of delay.

(2.) For the reasons mentioned in the application, the same is allowed. The delay is condoned.

(3.) The service upon the respondent No. 4 (Owner of Vehicle Maruti Van) is dispensed with at the risk and cost of the appellants.