CHHABI KULAVI Vs. GANESH CHANDRA MONDAL

JUDGEMENT

(1.) Leave granted.

(2.) This Appeal is against an Order dated 6th March, 2000, wherein the Application for Condonation of Delay in filing an Appeal has been dismissed.

(3.) Briefly stated the facts are as follows : The Respondent had filed a title suit against the Appellants. That suit came to be decreed ex parte. Thereafter the Appellants filed an Appeal which was filed in the wrong Court and was ultimately transferred and filed in the right Court. But by then there was a delay of approximately 2 1/2 years. The application for condonation of delay has been dismissed by the impugned Order.