SANDHYA BAI Vs. CHANDRAM

JUDGEMENT

(1.) SHRI A.V. Shridhar, learned counsel for the appellants is heard on I. A. No.01/2008, an application for condonation of delay in filing the appeal.

(2.) ON due consideration of the submissions of the learned counsel for the appellants, we are satisfied that the appellants have succeeded in showing sufficient cause for the delay in filing the appeal.

(3.) SHRI A.V. Shridhar, learned counsel for the appellants is heard on admission.