RADHA SINGH DOBHAL Vs. PRAMOD SINGH DOBHAL

JUDGEMENT

(1.) LEARNED counsel for the parties are present.

(2.) THIS is Restoration Application No. 196 of 2008, for restoration of First Appeal No. 12 of 2007, which was dismissed on 22nd February 2008. Heard.

(3.) THE application is within time. Ground for absence is sufficiently explained in the affidavit filed by the counsel himself. The restoration application is allowed.