V.K.SHALI, J. - (1.)This is a regular second appeal filed by the appellant against the judgment dated 07.07.2011 passed by Mr. S.S. Malhotra, Additional District Judge, Karkardooma Courts, Delhi by virtue of which the application under Section 5 of the Limitation Act seeking condonation of six months delay in filing the appeal has been dismissed.
(2.)I have heard Mr. Rajiv Bansal, the learned counsel for the appellant and Mr. R. Sudhinder, Advocate on behalf of the respondent.
(3.)Before dealing with the respective submissions made by the learned counsel for the parties, it would be pertinent here to give brief background of the case.