BHANMATI BAI SAHU Vs. SUDHAKAR KUMHAR

JUDGEMENT

(1.) LEARNED counsel for the parties are heard on M.(C.) P. No. 1080/ 2004, a petition for condonation of delay in filing the appeal.

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

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