GENERAL MANAGER (ESTATE) Vs. KALYAN SARKAR

JUDGEMENT

(1.) Heard, the parties.

(2.) This second appeal has been preferred against the judgment dated 29.07.2016 (decree signed on 04.08.2016) passed by learned District Judge-II, Dhanbad in Title Appeal No.43 of 2012 affirming the judgment dated 29.02.2012 decree signed on 06.03.2012 passed by Civil Judge (Senior Division)-I, Dhanbad in Title Suit No.151 of 1994.

(3.) Learned counsel for the appellants, Mr. Indrajit Sinha has vehemently argued the case and has submitted that the instant appeal has been preferred with a delay of 98 days and for condonation fo the same, I.A. No.1701 of 2020 under Section 5 of the Limitation Act has been preferred and I.A. No.5235 of 2017 has been preferred under Order XLI Rule 5 of the C.P.C., 1908 for stay of the Execution Case No.4 of 2013 pending in the Court of learned Civil Judge (Sr. Division)-I, Dhanbad.