MUSAM HARI PRASAD Vs. PATTANA PADMASHALI SANGAM

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is preferred assailing the order dated 15.09.2011 in I.A. No.937 of 2010 in O.P. No.183 of 2009 on the file of the Court of II Additional District Judge, Nalgonda at Suryapet. The appellants herein are the petitioners and the respondents herein are the respondents in the I.A. as well as in the O.P.

(2.) FOR the sake of convenience, the parties hereinafter referred to as they arrayed in the I.A. as well as in the O.P.

(3.) IT is the case of the respondents that the application filed for restoration of the O.P. by the petitioners is only to drag on the matter and that the reasons assigned in the affidavit filed in support of the application are not tenable in the eye of law or facts of the case. The petitioners neither gave justifiable reasons nor produced any substantial proof with regard to their absence on 16.07.2012 before the Court.