TARESH Vs. RAMESH

JUDGEMENT

(1.) Heard finally by consent.

(2.) Admit.

(3.) This revision application is directed against the order dated 30.9.2013 passed by the Principal District Judge, Wardha in MARJE No.86/2012 thereby condoning the delay occurred in filing of appeal against the judgment and decree passed in Special Civil Suit No.104/2002 on 12th March, 2008.