REGENT COMPUTRONICS PVT. LTD.

Ishwar Tulsiram Wanjari Appellant

V/S

Kawdu Santosh Kabhe Respondents

Referred Judgements :-

BHAGWATI PRASAD BHAGWATI DEVI VS. DELHI STATE MINERAL DEVELOPMENT CORPORATION:DELHI STATE MINERAL DEVELOPMENT CORPORATION [REFERRED]
UTTAM SINGH DUGAL AND COMPANY LIMITED VS. UNION BANK OF INDIA [REFERRED]
CENTRAL BANK OF INDIA VS. VRAJLAL KAPURCHAND GANDHI [REFERRED]
D GOPINATHAN PILLAI VS. STATE OF KERALA [REFERRED]
PUNDLIK JALAM PATIL VS. EXE ENG JALGAON MEDIUM PROJECT [REFERRED]
LANKA VENKATESWARLU VS. STATE OF A P [REFERRED]
TASTE HOTELS PRIVATE LIMITED VS. MEDISETTY JAYASRI [REFERRED]
PAUL NIKLAV RODRIGUES VS. ANTHONY DOMNIC DSOUZA [REFERRED]
CHANDRAKANT VS. VIKAS [REFERRED]
NANDKISHOR S/O DAMODHAR WADGAONKAR VS. GAJANAN [REFERRED]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED]
RAJENDRA NAMDEORAO AKRE VS. RAJKUMAR BHALERAO BALBUDHE AND ORS. [REFERRED]

JUDGEMENT

(1.) Admit.

(2.) The lower appellate Court on 07.11.2015 has condoned the delay of 959 days (in the application, mentioned as 1000 days) caused in filing Misc. Civil Appeal No. 260 of 2015, challenging the decree passed by the trial Court granting declaration of title and possession of the suit property in favour of the plaintiff. This is the subject matter of challenge in this revision application.

(3.) The Case Of The RespondentDefendant Before The lower appellate Court in the application for condonation of delay was that the respondent was not served in the matter and the decree passed by the trial Court was exparte. The lower appellate Court has recorded the finding in paragraph No. 9 of the impugned order, which is reproduced below.

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ISHWAR TULSIRAM WANJARI Vs. KAWDU SANTOSH KABHE

Referred Judgements :-

JUDGEMENT

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