L.N. Mittal, J. - (1.) CM No.951 -C of 2011
(2.) ALLOWED as prayed for. CM No.952 -C of 2011 This is application by Appellant Mehar Ram @ Ram Mehar for condonation of delay on 3157 days in filing the appeal. It is alleged that during the pendency of the first appeal, Appellant herein suffered paralysis and remained under treatment of various doctors. Consequently, he was unable to know the fate of the first appeal. Krishan Bal -Respondent No.1 herein, who was Appellant in the first appeal, also did not make any interference in peaceful possession of the Appellant during the intervening period. Consequently, Appellant herein was under the impression that first appeal preferred by Respondent No.1 herein must have been dismissed. Appellant herein is still under treatment, but in first week of December, 2010, Respondent No.1 herein started interfering in the peaceful possession of the suit property in the guise of judgment and decree dated 26.02.2002 passed by the first appellate court and therefore, Appellant herein learnt about the said judgment and decree and after obtaining certified copies thereof, filed the instant second appeal. 2. I have heard learned Counsel for the applicant -Appellant and perused the case file.
(3.) LEARNED Counsel for the applicant -Appellant reiterated the averments contained in the application and also referred to treatment documents Annexure A -1 collectively.;