SMT. BHAWANA DEVI W/O SRI MAHESH SINGH D/O SRI KUNWAR SINGH PANGTI Vs. SRI MAHESH SINGH S/O SRI UTTAM SINGH

JUDGEMENT

(1.) MCC No. 676 of 2010.

(2.) THIS is restoration application No. 676 of 2010 for restoration of First Appeal No. 2 of 2006 which was dismissed in default on 30.07.2010.

(3.) PERUSAL of the affidavit on record shows that the appeal was filed on 17.01.2006 and admitted on 18.01.2006. Thereafter learned Counsel for the appellant sought adjournments and did not take steps for service on the respondent. Consequently, the appeal was dismissed for non -prosecution on 02.04.2007.