BECHU Vs. HEERA LAL JAISWAL (DEAD)

JUDGEMENT

(1.) S.A.No.841/1999 was dismissed for non-compliance of order dated 9- 5-2014 and for restoration of said appeal, this MCC has been preferred.

(2.) Heard on I.A.No.1/2018, application for condonation of delay in filing the application for restoration.

(3.) Learned counsel for the applicants submits that when the execution was issued by the Civil Judge and the case was fixed, on 12-1-2018, the applicants came to know about the dismissal of appeal and thereafter, they contacted the counsel and filed application for restoration on 19-1-2018. Sufficient cause has been shown for delay in filing the restoration application.