MADHOW SAO Vs. RAMBHA DEVI

JUDGEMENT

(1.) This order shall govern the disposal of I. A. No. 03, and application under Order 22, Rule 9(2) 3 read with Rules 3 and 11 of the Code of Civil Procedure (for short 'the Code') for setting aside the abatement of appeal, I. A. No.1, application under Order 22 Rule 3 of the Code for bringing LRs. of deceased /appellant on record and I. A. No.2, an application under Section 5 of the Limitation Act for condonation of delay in filing the application (I. A. No. 03) for setting aside the abatement.

(2.) Plaintiffs/respondents No.1 to 10 filed a suit for declaration of title, possession and permanent injunction against the defendants including appellant.

(3.) The Additional Judge to the Court of District Judge, Khairagarh, District Rajnandgaon decreed the plaintiffs' suit vide judgment and decree dated 9-1-1993.