- (1.) Cm No.209-C of 2015 For the reasons stated in the application, which is duly supported by an affidavit, delay of 47 days in refiling the present appeal is condoned. Application is allowed. CM No.210-C of 2015
(2.) For the reasons stated in the application, which is duly supported by an affidavit, delay of 33 days in filing the present appeal is condoned. Application is allowed. Main case
(3.) The appellants-defendants are in Regular Second Appeal against the concurrent findings of fact, whereby suit seeking separate possession by way of partition, has been decreed by both the Courts below.;