DEVENDRA SINGH Vs. BHOLE RAM

JUDGEMENT

(1.) THIS revision was presented on 10th May, 1990 with an application under Sec. 5 of Limitation Act. The Court was pleased to issue notice on the application under Sec. 5 of the Limitation Act. The plaintiff/ respondent has been served. He has filed counter affidavit. A rejoinder affidavit has also been filed on behalf of the applicant to the said counter affidavit. After considering the cause shown in the application, it appears that the cause shown is sufficient.

(2.) IN the circumstances, the delay was condoned by me just yesterday on 10-12-90. The revision itself was heard partly yesterday and is being taken up today. The counsel for the respondent is not present in the court.

(3.) THE revision is allowed. THE parties to bear their own costs.