(1.) Present Civil Application is filed for the purpose of seeking condonation of delay of 642 days which occurred in preferring the Civil Revision Application.
(2.) The background on which the application is submitted is that the applicants herein are the original defendants, out of which applicant Nos.2 and
(3.) had expired during the pendency of the suit and opponent No.1 is the original plaintiff, whereas opponent No.2 is the original defendant in Regular Civil Suit No.254 of 1998, claiming to be residing at the address which is mentioned in the cause title.