Anil Kumar, J. - (1.) Heard learned counsel for the appellant and perused the record. The present second appeal has been filed against the judgment and decree dated 13.01.1988 along with an application for condonation of delay supported by an affidavit after lapse of 28 years.
(2.) In the affidavit filed in support of the application for condonation of delay, the grounds which have been taken by the appellants are that appellants have received notice under Order 21 Rule 22 from the Court where date was fixed for 15.07.2016 to appear them in case titled "Kamta Prasad Maurya and others vs. Hamid Ali and others" before the Court of 1st Additional Civil Judge (J.D.), Lakhimpur, District-Kheri.
(3.) It is further stated by the appellants that the appellants, who are the legal heirs of Late Hamid Ali are illiterate persons and have no knowledge in regard to the judgment passed by the courts below, so delay in filing the present appeal may be condoned.;