S SHANKARAMMA Vs. S RAMAKRISHNA REDDY

JUDGEMENT

(1.) The application is filed to condone delay of 1205 days in filing the petition to restore the L.P.A., which was dismissed for default.

(2.) In the affidavit filed in support of the application to condone the delay it is stated that the L.P.A. was entrusted to one Mr.Uday Kumar Joshi, Advocate and he has been looking after the case. The L.P.A. was dismissed on 10-9-1999 with the following endorsement:

(3.) Mr. Uday Kumar Joshi also filed his personal affidavit in this case stating as follows: