YADVINDER SINGH Vs. BAKSHISH SINGH

JUDGEMENT

(1.) This is an application under Sec. 5 of the Limitation Act for condonation of delay of 16 days in filing the appeal.

(2.) For the reasons mentioned in the application, the same is allowed and the delay is condoned.

(3.) The appellant-defendant is aggrieved against the judgement and decree dtd. 7/12/2021, passed by the first appellate Court in Civil Appeal No.10 of 2016, uphodling the judgement and decree dtd. 7/12/2015, passed by the Civil Judge(Sr.Divn.), Yamuna Nagar at Jagadhari, whereby the suit for possession by way of specific performance filed by the respondentplaintiff was decreed against the appellant-defendant.