JUMMA KHAN Vs. MASITA KHAN & 5 OTHERS

JUDGEMENT

(1.) Sri Sumit Daga appears for the defendant-petitioner and Sri M.Asif appears for plaintiff-respondent.

(2.) Pleadings have been exchanged between the parties and with the consent of the parties, this Court has proceeded to decide the matter finally.

(3.) Defendant-petitioner has assailed the validity of the order dated 21.2.2013 passed by learned Civil Judge (J.D.), Hawali, District Aligarh and order dated 20.8.2014 passed by learned Additional District Judge, Court No. 9, Aligarh and the court concerned may allow the delay condonation application as well as restoration application of the defendant-petitioner.