RAJAK AHMED Vs. BHERUMAL DEEPCHAND SINDHI

JUDGEMENT

(1.) SINCE the above captioned two Civil Applications as well as Miscellaneous Civil Application are inter-connected on facts, they are heard simultaneously and are decided by this common order.

(2.) AS far as Civil Application No.1618 of 2013 is concerned, the same is filed by the original appellant-applicant seeking condonation of delay of 3702 days which has taken place in filing civil application for bringing legal heirs on record in Miscellaneous Civil Application No.3092 of 2012. The said Miscellaneous Civil Application has been preferred to restore the main Second Appeal No.124 of 1992 which came to be dismissed by order dated 09 th January, 2007. In filing of that Miscellaneous Civil Application also, delay of 2097 days occurred, and therefore, prayer for condoning the said delay has also been made by the applicant.

(3.) HEARD learned advocate Mr.Nirav C. Thakker for the applicant and Ms.Sejal Mandavia for the respondents in both the applications.