BALU RAMA PUJARI Vs. GURULINGAPPA MALLAPPA BAILWAD

JUDGEMENT

(1.) SETTLEMENT not reported, Learned counsel for the first respondent has offered three cheques for a total amount of rs. 1,00,000. 00 but petitioner is not present to accept the same.

(2.) WE have heard the learned counsel for the parties both on the application for condonation of delay and on merits.

(3.) THIS review petition was filed on 19-11-2005 seeking to set aside the order dt: 18-7-1994 passed in W. A. No. 969/1991. Since there is a delay of 4109 days (more than 11 years), I. A. I/2006 is filed to condone the said delay. Regarding delay, the petitioner has stated in the application as under: