MOHANLALRAMDULARE VISHWAKARMA Vs. MOHANLALMANIKLAL GUPTA

JUDGEMENT

(1.) HEARD the learned Counsel for the Parties.

(2.) ON 8th January, 2003 this Court had made it clear that the appeal would be disposed of at the stage of admission itself, therefore, the learned Counsel for the parties have addressed the Court on merits of the matter. Therefore, the appeal is Admitted and is taken up for hearing.

(3.) THE appellants have preferred this appeal aggrieved by the order dated 11. 12. 2002 passed by the Additional District Judge, Amravati below Exh. 30, 31 and 37 i. e. applications for condonation of delay, setting aside of abatement and for bringing legal heirs of the appellant No. 2 Harishchandra, who died on 19. 07. 2001. The applicants are his widow and a minor daughter.