- (1.) Learned counsel for the appellant has moved 2 applications; one in S. B. Civil Misc. Appeal No. 1594/2012 and the other in S. B. Civil Misc. Appeal No. 1595/2012, under Section 5 of the Limitation Act for condonation of delay of 3 days and ten days respectively.
(2.) For the reasons mentioned in the applications, delay is condoned and applications are allowed.
(3.) Both the above appeals shall stand disposed of by this common judgment as the impugned judgment is same. However, for convenience, the facts are being taken from S. B. Civil Misc. Appeal No. 1594/2012.;