LEELABAI SHIONARAYAN PATURKAR Vs. LAXMIBAI MANGOJI SAKHARKAR

JUDGEMENT

(1.) HEARD finally at the stage of admission by the consent of the parties.

(2.) THE present civil revision application is directed against the order dated 25-1-2002 passed by the learned 3rd Additional District Judge, Nagpur, whereby the application for condonation of delay filed by the applicants came to be rejected.

(3.) NON-APPLICANTS had filed Civil Suit No. 666/1997 against the applicants for ejectment, possession and recovery of arrears of rent and mesne profits. The said suit came to be decreed by the learned Additional Chief Judge, Small Causes Court, Nagpur on 16-11-2000 and the applicants (original defendants) were directed to deliver the vacant possession of the suit premises to the non-applicants/original plaintiffs. The applicants were also directed to pay Rs. 540/- to the non-applicants together with interest thereon at the rate of 8% p. a. from the date of filing of the suit till the date of payment. So also an enquiry regarding the mesne profits was directed.