BALU GANGARAM MORE Vs. BHIVCHANDRA SHANKAR MORE

JUDGEMENT

(1.) Pursuant to the order dated 26th March, 2014 the petition is taken up for final hearing at the stage of admission. Heard the Counsel.

(2.) The short question arising for consideration in this appeal is, whether the proceedings taken out to set aside the ex-parte decree constitute "sufficient cause" within the meaning of Section 5 of the Indian Limitation Act so as to extend the period of limitation of an appeal against the ex-parte decree.

(3.) The brief facts required to be stated for deciding the question are as follows :-