TIHARU RAM Vs. GUPTESWAR NISHAD

JUDGEMENT

(1.) LEARNED counsel for the appellants is heard on LA. No. 01/2008, an application for condonation of delay in filing the appeal.

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

(3.) LEARNED counsel for the appellants is heard on admission.