GURBACHAN SINGH Vs. MASTAN SINGH, ETC.

JUDGEMENT

(1.) WHILE disposing of Civil Miscellaneous Applications No. 697 -C -I of 1978 and No. 231 -C -I/1980. Gurbachan Singh v. Mastan Singh etc in Regular First Appeal No. 665/ 1978, vide orders dated March 7, 1980, the applications for condonation of delay filed by the Petitioner were dismissed and consequently, the appeal, too, was dismissed as barred by time. Number of the later application was not mentioned in the order by inadvertence . The facts in detail are given in that order.

(2.) THE Petitioner filed this review petition on 28.4.1980. The ground urged is that the point on which the appeal was held to be barred by time was not urged by the parties in the course of arguments. This has been controverted by the Learned Counsel for the Respondent during arguments.

(3.) THE Learned Counsel for the parties were heard at length.