- (1.) CM-11791-C-2014 For the reasons stated in the application, the same is allowed. Delay of 7 days in filing the appeal stands condoned. RSA-5014-2014
(2.) Present regular second appeal has been filed against concurrent findings of facts having been recorded by both the Courts below in a suit for declaration, which was dismissed by the Court of first instance and the first Appellate Court dismissed the appeal.
(3.) For the sake of convenience, parties are being referred to as per their status before the Court of first instance.;