RAJNARAINSINGH AVADHRAJ SINGH SHYAM NARAINSINGH AVADHRAJ SINGH AND Vs. VIDYADEVI WIDOW OF RAMRAJ SINGH KALU SINGH SMT ASHADEVI

JUDGEMENT

(1.) IN the facts and circumstances of the case both the applications being required to be heard together, were heard accordingly and are being disposed of by this common order.

(2.) RULE. By consent, the rule made returnable forthwith.

(3.) CIVIL Application No. 4437 of 2002 is for condonation of delay in filing Civil Application No. 1932 of 2002 and later application i. e. Civil Application No. 1932 of 2002 is for restoration of First Appeal No. 891 of 1995, which was dismissed on 6th October, 2001 as well as for condonation of delay in filing the certified copy of the decree in the said Appeal. Civil Application No. 4437 of 2002 is hereinafter referred to as the application for condonation of delay and the Civil Application No. 1932 of 2002 is hereinafter referred to as the application for restoration.