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Judgment
6 paragraphs · 147 wordsS. Datta Purkayastha, J
Despite service of notice, none has appeared.
Heard Mr. S.K. Deb, learned senior counsel assisted by Mr. S. Datta, learned counsel appearing for the petitioners on the petition filed under Section 5 of the Limitation Act for condoning the delay of 127 days in preferring the appeal. Mr. Deb, learned senior counsel submits that the main cause for delay was that there were some typographical errors in the impugned decree passed by the learned District Judge, North Tripura, Dharmanagar and therefore, the present petitioners had filed a petition under Section 152 of the CPC for correction of the same and after the same were corrected, the present appeal has been filed with such delay of 127 days.
Considered the submission.
This Court is satisfied that the explanation as averred by the petitioners, the delay is accordingly condoned.
I.A. is allowed and disposed of.