LAL RABINDRA NATH SAHDEO Vs. RANTHU KUMHAR

JUDGEMENT

(1.) The instant CMP has been filed for setting aside the order dtd. 23/9/2024 (Annexure-3) passed by learned Addl. Judicial Commissioner-XI, Ranchi, in Civil Appeal No.99 of 2019, whereby and whereunder the application for condonation of delay of 3658 days has been allowed ex-parte and further admitted the Civil Appeal No.99 of 2019 filed by the Opp. Party(s).

(2.) Petitioner is the plaintiff in Title Suit No.25 of 2004 which was filed for declaration that Sale-deed dtd. 24/3/1983 was genuine and perfect document and for further confirmation of the possession over the suit property, as detailed in the schedule of the plaint. The suit of the petitioner was decreed in his favour vide judgment dtd. 18/7/2009.

(3.) The appeal was preferred being Civil Appeal No.99 of 2019 after a delay of 3658 days in preferring the said Appeal.