REVABHAI SHAMALDAS PATEL Vs. PRATAPSINH VAJESINH RATHOD

JUDGEMENT

(1.) HEARD learned counsels for the parties.

(2.) THE delay of 210 days occurred in filing application for bringing heirs on record of deceased opponent no.4, being opponent no. 4/1 to 4/3 deserves to be condoned as sufficient reasons have been put forward for the delay occurred. Shri. Jadeja for the opponents submits that absence of knowledge on the part of the applicant can not be inferred or justified as they are of the same family. Be that as it may; this Court is inclined to exercise discretion in favour of the applicant in condoning delay. This application is allowed and the delay is accordingly condoned. Rule made absolute. No cost.

(3.) APPLICATION for bringing heirs on record may come up for hearing on 31/3/2008.