Mr. Ashok S/O Puranlal Channe vs Purushottam Tukaram Nandeshwar ...
2022 Latest Caselaw 5335 Bom

                                                         4ca234.2020.odt
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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            NAGPUR BENCH, NAGPUR.

            CIVIL APPLICATION (CAS) NO. 234/2020 IN SECOND APPEAL NO. ST.
            1086/2020
            Mr Ashok Puranlal Channe V/s Purushottam Tukaram Nandeshwar (dead) thr. Lrs Mr
            Sadashiv Purushottam Nandeshwar and others.

            Office Notes, Office Memoramda of Coram,
            appearances, Court's orders of directions                          Court's or Judge's orders.
            and Registrar's Orders.

                                      Shri S.P. Bodalkar, Advocate for appellant/applicant.

                                      CORAM: S.M. MODAK, J.

DATE : 13/06/2022.

Heard learned advocate for the appellant/original plaintiff.

There is delay of 66 days in preferring the Second Appeal. The learned trial Court decreed the suit of the plaintiff, whereas it was reversed by the First Appellate Court that is how the plaintiff wants to file Second Appeal. On account of his sickness and sickness of his son, the appeal could not be preferred in time.

The judgment by the First Appellate Court was delivered on 03.08.2019. The copies of medical certificate are annexed. In spite of receipt of notice, the respondents/ original defendants are not appeared. The delay is satisfactorily explained. Hence, the delay is condoned. Civil Application is disposed of.

Second Appeal be numbered.

JUDGE rkn Signed By:RAJESH K NANDURKAR

Signing Date:14.06.2022 18:27