(1.) There is delay of 1502 days in filing this review petition. I.A. No.1 of 2018 is filed seeking condonation of delay.
(2.) We have heard Sri K.N. Phanindra, learned senior counsel appearing for the petitioners and Sri K.A. Prakash, learned counsel for respondent No.1, not only on I.A. No.1 of 2018, but also on the question of maintainability of review petition.
(3.) This review petition is preferred against the judgment and decree passed by this Court in Regular First Appeal No. 1021 of 2004 on 03/09/2013 by which the appeal was dismissed on merits. The said appeal was filed by the petitioners herein, being aggrieved by the judgment and decree dated 26/06/2004 passed in Original Suit No.31 of 1992 by the Court of the Civil Judge (Senior Division) and Judicial Magistrate First Class, Bhadravathi, the said suit filed by respondent No.1 being decreed.