L.N. Mittal, J. - (1.) For reasons mentioned in the application which is accompanied by affidavit, delay of 178 days in filing the appeal is condoned. Main Appeal. Defendant-Gurvinder Singh alias Angrej Singh, who was successful in the trial Court, but has been unsuccessful in the lower appellate Court, has filed the instant second appeal.
(2.) Respondents-Plaintiffs-Ginder Singh etc., who are husband, four minor daughters and a minor son of Kamal Kaur filed suit against defendant-appellant for recovery of Rs.4,00,000/- as damages for murder of Kamal Kaur allegedly committed by the defendant-appellant on 14.09.1992.
(3.) Defendant broadly denied the plaint allegations and raised various pleas including the plea that the suit is time barred.;