NEERAJ JAIN Vs. SUBHASH VOHRA

JUDGEMENT

(1.) The appellants vide the instant review petition filed under Order XLVII Rule 1 read with Sec. 151 of Code of Civil Procedure, 1908, ("CPC" hereinafter) seeks the following reliefs:

(2.) The relevant facts that have led to the filing of the accompanying Regular First Appeal ("RFA" hereinafter) are reproduced herein below:

(3.) Learned counsel appearing on behalf of the appellants submitted that they are not in a position to deposit the decretal amount since the appellant no. 1 is currently employed as a peon in a private medical clinic and the appellant no.2 is currently unemployed. Therefore, in light of the financial disability and the prevailing medical condition of the appellants, it was submitted before this Court on the date of passing of the impugned, that the appellants are not in a position to deposit the decretal amount.