GAINEDI GAJAPATHI RAO Vs. VELAL INDIRAMANAMMA

JUDGEMENT

(1.) Heard Sri Padala Vijay Kiran, the counsel representing the review petitioner and Sri Subhashchandra Bose, the counsel representing the first respondent.

(2.) In view of the facts and circumstances explained, the delay in filing the review CMP is hereby condoned, and C.M.P. No.21012/2003 is ordered accordingly.

(3.) Both the counsel made elaborate submissions on the merits and demerits of the review CMP. The petitioner in the review CMP filed the same as against the judgment and decree made in S.A.No.692 of 1994 dated 25-2-2003 on the ground that the second appellant died, about three years ago on 8-3-1996 and no steps were taken by the appellants and thus the appeal stands abated. As the first appellant being the wife of deceased-second appellant cannot plead ignorance of the death of her husband and hence the order of remand made by this court would cause irreparable loss and consequently a request is made to review the said judgment and decree made in S.A.No.692 of 1994 dated 25-2-2003.