MAHESHBAHI GHELABHAI DESAI Vs. NARESHBHAI CHHAGANBHAI KACHHADIYA

JUDGEMENT

(1.) By way of present application under Section 5 of the Limitation Act, the applicants seek condonation of delay of 398 days caused in preferring the captioned Appeal from Order challenging the order dated 21/04/2018 passed in Special Civil Suit No.420 of 2015 by the learned 8th Additional Senior Civil Judge, Surat.

(2.) Heard learned Advocates appearing for the respective parties.

(3.) It is the case of the applicants that applicants came to know about passing of the impugned order for the first time in the month of June, 2019 when applicants inquired for the revenue record for the payment of revenue amount and at that time mutation entry No.4972 was reflected in the record; copy whereof is annexed as Annexure-A to this application.