Darshan Singh, J. - (1.)The present civil revision petition under Article 227 of the Constitution of India has been preferred against the order dated 01.04.2015 passed by the learned Addl. District Judge, Fazilka, vide which the application filed by the petitioner for condonation of delay has been dismissed.
(2.)The petitioner has filed a suit for seeking a decree of permanent injunction restraining the defendants -respondents from interfering into his peaceful and cultivating possession of the land measuring 16 K comprised of Rect. No. 40 Killa No. 1(8 -0) 2 (8 -0) Khewat No. 72 Khatoni No. 89 as per jamabandi for the year 2005 -2006 situated in the area of village Ghurka, Tehsil Fazilka. The said suit of the plaintiff was partly decreed by the learned trial Court. The defendants -respondents were restrained from causing any interference or dispossessing the plaintiff from the suit land detailed and described above except the land measuring 1K -10M comprising Rect. No. 40 Killa No. 1 -min, vide judgement and decree dated 26.03.2013.
(3.)Aggrieved with the aforesaid judgement, the petitioner -plaintiff preferred the appeal along with an application under Sec. 5 of the Limitation Act, 1963 (for short 'Act') for condonation of delay in filing the appeal. The said application has been dismissed by the learned Additional District Judge, Fazilka, vide impugned order dated 01.04.2015. Hence this revision petition.