- (1.) By the order dated 27.11.2019 passed by the learned revisonal court / District Judge, Jalaun at Orai in Misc. Suit No.417 of 2018 (Kanhaiya Lal Vs. Ram Krishna and others), the application for condonation of delay under Section 5 of the Limitation Act has been rejected.
(2.) Admittedly, the delay is only of a period of 15 days. The law is well settled. The courts have to administer substantive justice and not shut the doors of justice to parties on mere technicalities.
(3.) There is authority which holds that while considering the application for delay condonation, the courts should adopt a liberal approach and eschew a pedantic approach.;