Karnataka High Court
Smt Yashodamma And Others vs Ramesha G & Another on 4 February, 2014
Bench: N.K.Patil, Rathnakala
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 4TH DAY OF FEBRUARY 2014
:PRESENT:
THE HON'BLE MR. JUSTICE N.K. PATIL
AND
THE HON'BLE MRS. JUSTICE RATHNAKALA
MISC CVL. NO.14661 OF 2011
IN MFA NO.4057/2011 (MV)
BETWEEN:
SMT. YASHODAMMA & OTHERS
... APPELLANTS
(BY SRI SURESH M. LATUR, ADVOCATE)
AND
RAMESHA G., & ANOTHER
... RESPONDENTS
(SRI L. SREEKANTA RAO, ADVOCATE FOR R2;
R1-SERVED AND UNREPRESENTED)
THIS MISC. CVL. IS FILED UNDER SECTION 5 OF
THE LIMITATION ACT, PRAYING TO CONDONE THE
DELAY OF 102 DAYS IN FILING THE APPEAL IN THE
INTEREST OF JUSTICE AND EQUITY.
THIS MISC. CVL. COMING ON FOR ORDERS THIS
DAY, N.K. PATIL, J., MADE THE FOLLOWING:
2
:ORDER:
The instant Misc. Cvl. application is filed for condonation of delay of 102 days in filing the appeal.
2. The delay of 102 days in filing the appeal has been satisfactorily explained in the affidavit filed along with the application, sufficient cause is shown and the same is accepted.
3. Hence, for the reasons stated in the affidavit filed along with the application, Misc. Cvl. application is allowed. The delay caused in filing the appeal is condoned.
Sd/-
JUDGE Sd/-
JUDGE Sbs*