PAWAN KUMAR & ORS Vs. UMA DEVI

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgment and final order dated 7th Nov., 2016 and 19th Dec., 2016 passed by the High Court of Uttarakhand at Nainital in Second Appeal No.100 of 2015 whereby the application for restoration filed by the appellants was dismissed on the ground of non-prosecution.

(3.) Having heard learned counsel for the parties and on perusal of the record of the case, we are inclined to allow these appeals and set aside the impugned order and in consequence restore the Second Appeal No.100 of 2015 filed by the appellants to its file for its hearing on merits in accordance with law.