NARMADABEN MAGANLAL THAKKER Vs. KAPILABEN R THAKKAR

JUDGEMENT

(1.) Learned Counsel Mr. Shirish Joshi waives service of notice of Rule on behalf of the respondents.

(2.) This application is filed by the present applicants to condone the delay of 1358 days caused in preferring Civil Application for condonation of delay in bringing heirs in Second Appeal No.141 of 2002 in the facts and circumstances of the application.

(3.) Heard learned Counsel Ms.Falguni D. Trivedi for the applicant and learned Counsel Mr.Shirish Joshi for the respondents.