OMDEO BALIRAM MUSALE Vs. PRAKASH RAMCHANDRA MAMIDWAR

JUDGEMENT

(1.) This Special Leave Petition is against the decision of the High Court[1] in dismissing an application for restoration of a Civil Revision Application and the accompanying application for condonation of delay in sheer exasperation. The facts are as follows:

(2.) A simple prayer was made by the petitioners in a suit for declaration that the property belonging to the joint family, but their father wrongly sold it to third parties through a sale deed in the year 1980.

(3.) The suit came to be dismissed for default for not paying the process fee for service of notice on the LRs. of defendant no.2. The petitioners therefore filed an application for restoration in 1993.