- (1.) Heard Mr. D.R. Shukla, learned counsel for appellant as well as Mr. Ashish Mishra, learned counsel for respondents and perused the record.
(2.) This second appeal has been filed under Section 100 Code of Civil Procedure (for short 'the Code') against the judgment and order dated 29.2.1996 passed in Civil Misc. Appeal No. 62 of 1995 (Badloo Ram Vs. Mishree Lal and Others) arising out of the judgment and decree dated 09.01.1995 passed in Regular Suit No. 553 of 1991 (Mishree Lal and Others Vs. Badloo Ram) whereby the suit filed by the respondents-plaintiffs has been decreed in their favour and the first appeal preferred against the said judgment has been dismissed.?
(3.) The appeal has been filed with reported delay of 11 years, 07 months and 07 days as on 08.02.2008. Objection in the form of counter affidavit has been filed to the affidavit filed in support of application for condonation of delay filed under Section 5 of Indian Limitation Act.;