MAHAVIR PRASAD Vs. KRISHNADEVI

JUDGEMENT

(1.) THIS petition is being disposed of in terms of the following order:

(2.) THE petitioners herein have filed the appeal, which is reported to be barred by limitation and as such it has not been registered as an appeal and has come as Misc. Matter. Shri A.K. Shrivastava, appearing for the non -applicants 1 to 7 has taken a serious objection that for the laches of the petitioners, appeal, being barred by limitation, it cannot be entertained. Both the parties have referred to certain documents on record.