- (1.) For reasons mentioned in the application, which is accompanied by affidavit, delay of 40 days in filing the appeal is condoned. C. M. No. 14959-C of 2012 :
(2.) Allowed as prayed for. Main Appeal :
(3.) Defendant no.1 - Chet Ram, having lost in both the courts below, has approached this Court by way of instant second appeal.;