Punjab-Haryana High Court
The Commissioner & Secretary Govt. Of ... vs Ishwar Singh And Others on 30 July, 2012
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
R.S.A. No. 3317 of 2012 (O&M)
Date of decision: July 30, 2012
The Commissioner & Secretary Govt. of Haryana & another
.. Appellants
Vs.
Ishwar Singh and others
.. Respondents
Coram: Hon'ble Mr. Justice A.N. Jindal Present: Mr. Ajay Gupta, Addl. A.G. Haryana.
A.N. Jindal, J Challenge in this appeal is to be judgment dated 23.1.2012 passed by the learned Additional District Judge, Chandigarh allowing the appeal preferred by the plaintiff-respondents against the judgment and decree dated 5.9.2008 passed by the trial court.
The appeal preferred by the appellants is accompanied by an application for condonation of 75 days' delay. No sufficient grounds are made out for condoning the delay. Consequently, the application for condonation of delay is dismissed.
Even otherwise, having examined the impugned judgment, it transpires that the findings returned by the courts below are based on correct facts and proper appreciation of evidence. The counsel for the appellant has failed to make out any substantial question of law to be determined at this appellate stage.
No merits.
Dismissed.
July 30, 2012 (A.N. Jindal) deepak Judge