Moolchand S/O Sukharam vs Ganpatlal S/O Shri Sukhram
2021 Latest Caselaw 6001 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Second Appeal No. 158/2021

                                   Moolchand S/o Sukharam
                                                                                                      ----Appellant
                                                                       Versus
                                   Ganpatlal S/o Shri Sukhram
                                                                                                    ----Respondent

For Appellant(s) : Mr. Amit Jindal For Respondent(s) :

HON'BLE MR. JUSTICE SATISH KUMAR SHARMA

Order

26/10/2021

Learned counsel for the appellant submits that the delay in

filing of appeal has been explained but learned First Appellate

Court has wrongly dismissed the first appeal on ground of

limitation treating the knowledge of appellant of above passing of

judgment and decree by the Trial Court on the basis of obtaining

certified copies of the judgment and decree by his counsel who

never informed the appellant as he was in Gujarat at the relevant

time and could not come back due to COVID-19 pandemic. The

appellant has got good case in his favour. The appeal deserves to

be admitted.

Issue notice, returnable by 22.11.2021.

Record of the Trial Court be summoned.

List the matter on 22.11.2021.

(SATISH KUMAR SHARMA),J

SAHIL SONI/06

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