- (1.) Heard learned Counsel for the Defendants Appellants on delay condonation application and perused the record.
(2.) Before dealing with delay condonation application it would be appropriate to give background of the case.
(3.) Original Suit No. 105 of 2001 was filed by the Plaintiffs Respondents for permanent prohibitory injunction against the Defendants Appellant and proforma Respondent for restraining them from interfering with the Plaintiffs alleged possession over two biswas land situate in khasra plot No. 2248/2 at Mohalla Chainpuri, Town Hapur, district Ghaziabad.;