JAINENDRA KUMAR RANKA, J. - (1.) The appeal is delayed by 851 days. Along with the appeal, application under Section 5 of the Limitation Act for condonation of the delay has also been filed. For the reasons stated in the application, this court is satisfied with the explanation offered and, therefore, the delay in filing of the appeal is hereby condoned.
(2.) Heard finally.
(3.) Instant second appeal is directed against judgment and decree dt 6.9.2010 passed by Addl. District Judge No.5, Kota, whereby the judgment and decree dt 6.5.2002 passed by Civil Judge (Jr. Div.), Kota North, in Civil Suit No.148/1996, has been upheld.;