MOST PROMILA DEVI Vs. SONAMANI DEBI

JUDGEMENT

(1.) This I.A. has been filed for condoning the delay of 1784 days in filing this appeal.

(2.) Mr. Dilip Kumar Prasad, learned counsel for the appellants, submitted that the appellants did not gain anything by the said delay and this second appeal arises out of the judgment of reversal and there are every chances of success of this appeal and therefore in the interest of justice, the said delay may be condoned. He relied on 1987 AIR(SC) 1353 and 2002 AIR(SC) 1201

(3.) Counsel for the respondents opposed the prayer saying that the delay has not been explained at all.