KUNWAR SINGH Vs. THAKURJI MAHARAJ

JUDGEMENT

(1.) Leave granted.

(2.) We have heard Shri M. C. Bhandare, learned Senior Counsel for the appellants and Shri Satish Chandra, learned Senior Counsel for the respondent.

(3.) It is urged that the judgment and decree of the High court dated 10/2/1992 under appeal which, in turn, affirmed the decree of reversal of the first-appellate court dated 3/12/1976 requires to be set aside on ground alone that unfortunately the judgment which had been reserved on 3/10/1985 was rendered after the lapse of nearly seven years on 10/2/1992.