RITINHA MARQUES Vs. MANDA SADANAND SHETTY

JUDGEMENT

(1.) APPELLANTS herein were the plaintiffs in Special Civil Suit No. 78/96. The said suit was dismissed for want of prosecution.

(2.) THE present appellants filed an application for restoration of suit in which they averred the facts as follows :-

(3.) THE appellants placed reliance on the medical certificate as to sickness of smt. Ritinha Marques.