CHANDRAKALA Vs. RADHESHYAM

JUDGEMENT

(1.) Heard on IA No.1/2018, application for condonation of delay in filing the Revision.

(2.) For the reasons stated in the application, it is allowed and delay in filing the Revision is condoned.

(3.) This Revision Application has been preferred against the order dated 13/9/2017 passed by the Additional District Judge, Sarangarh, District Raigarh in Execution Case No.9-A/2008 whereby the application preferred by the applicants has been rejected.