HUKUM CHAND Vs. SHAKUNTLA ALIAS SHEELA

JUDGEMENT

(1.) Vide this order I shall dispose of the applications filed by legal representative of Bhulan Singh, deceased appellant for restoration of the appeal and for condonation of delay in filing the application for restoration of appeal.

(2.) Hukum Chand, predecessor-in-interest of the appellants filed this appeal challenging the judgment and decree of the First Appellate Court dated 04.08.1987. During the pendency of the appeal, he died on 14.11.1991. After his death, Bhulan Singh being his son and legal representative was substituted as appellant on 10.02.1992.

(3.) Appeal came up for final hearing on 27th November, 2003. Since none was present on that day, the appeal was dismissed in default on the ground of non prosecution. This application has been filed by Bhulan Singh on 19th November, 2007 i.e. after about four years of the dismissal of the appeal.