MAUZI RAM THR. LRS Vs. HOSHIAR SINGH

JUDGEMENT

(1.) The instant application has been filed on behalf of the applicants/petitioners/appellants under Sec. 5 of the Limitation Act, 1963 read with Sec. 151 of the Code of Civil Procedure, 1908 (hereinafter "CPC") seeking the following reliefs:

(2.) The applicants/petitioners/appellants have filed the accompanying review petition bearing Review Petition No. 284/2023 in RFA No. 741/2002 seeking review of the impugned judgment dtd. 28/11/2011, passed by the the Predecessor Bench of this Court, whereby it had upheld the preliminary decree dtd. 20/7/2002 passed by the learned Trial Court in favour of the respondents.

(3.) The applicants/petitioners/appellants have filed the present application seeking condonation of delay of 427 days in fling the above said review petition.