KALU BUX Vs. RAMAN LAL KANSARA

JUDGEMENT

(1.) Matter comes up on application under Sec. 5 of the Limitation Act. As per office report, appeal is barred by limitation and filed 14 days posterior to expiry of limitation.

(2.) Heard learned counsel for the parties and perused the application.

(3.) Having regard to the facts and circumstances of the case and relying on grounds set out in the application for condonation of delay, I record my satisfaction that appellant was prevented due to good and sufficient reasons in filing appeal within time. In view thereof, the application is allowed and delay is condoned.