- (1.) CM No. 141-C of 2016 This application has been filed under Section 5 of the Limitation Act read with Section 151 of the Code of Civil Procedure, 1908 for condonation of 21 days delay in re-filing the present appeal. Heard. In view of the reasons mentioned in the application, the application stands allowed and delay of 21 days in re-filing the present appeal is hereby condoned. R.S.A No. 51 of 2016(O&M) The present appeal has been preferred against the judgment and decree dated 07.08.2015 passed by learned Additional District Judge, Patiala, vide which the appeal filed by the appellant-defendant against the judgment and decree dated 10.09.2014 passed by the learned Civil Judge (Jr. Division), Nabha was partly allowed.
(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.
(3.) Plaintiff-Respondent has filed the suit for possession of the land measuring 16 Kanals as detailed and described in the head note of the plaint situated in the revenue estate of village Binaheri, Tehsil Nabha, District Patiala and for recovery of use and occupation charges at the rate of Rs.5100/- per annum w.e.f. 2002-03 to 2006-07 till the delivery of the possession.;