Chunni Lal S/O Chheddu vs Raju S/O Madari & Ors.
2015 Latest Caselaw 4799 ALL

Citation : 2015 Latest Caselaw 4799 ALL
Judgement Date : 30 November, 2015

Allahabad High Court

Chunni Lal S/O Chheddu vs Raju S/O Madari & Ors. on 30 November, 2015

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 424 of 2010
 

 
Appellant :- Chunni Lal S/O Chheddu
 
Respondent :- Raju S/O Madari & Ors.
 
Counsel for Appellant :- Subodh Awasthi,Balak Ram Verma,G.S. Verma
 
Counsel for Respondent :- S.M. Kazim
 

 
Hon'ble Mahendra Dayal,J.

C.M. Application No. 132285 of 2010.

This is an application under Section 5 of Limitation Act for condonation of delay in filing second appeal.

As per the office report, the appeal is barred by time only by 3 days.

Heard learned counsel for the parties.

It has been submitted by the learned counsel for the appellant that due to calculation error of time of limitation the delay of 3days occurred.

Learned counsel for the respondents has orally opposed the prayer for condonation of delay.

Having heard learned counsel for the parties and keeping in view of the fact that the delay is only 3 days.

Application is allowed.

Delay in filing the appeal is hereby condoned.

List on 14th December, 2015 for hearing on admission

Order Date :- 30.11.2015

Muk