ERAIAH ALIAS ERA BHOVI Vs. KEMPAIAH

JUDGEMENT

(1.) MISC . Cvl. No.11662/2010 is filed by the appellants to condone the delay of 66 days in filing the appeal.

(2.) THE order sheet discloses that the appeal against 5th respondent abated since legal representatives of 5th respondent are not brought on record by order dated 9.4.2012, while appeal against 3rd respondent is dismissed by order dated 28.2.2014. Respondents 1, 2 and 4 though served are absent and are unrepresented.

(3.) THERE is no opposition to the application. Heard learned counsel for the applicant, perused the averments set out in the affidavit accompanying the application. For the reasons stated therein, accepting the cause shown, delay of 66 days in filing the appeal is condoned. Misc. Cvl. No.11662/2010 is allowed.