SHRI RAM JANKI MANDIR Vs. SHAMBHU SINGH

JUDGEMENT

(1.) THE present revision petition is against the order dated 15.3.1991, passed in Civil Appeal No. 8 -A/89, arising out of Civil Suit No. 57 -A/85, allowing the application under section 5 of the Indian Limitation Act (hereinafter referred to as 'the Act')

(2.) THE applicants -plaintiffs filed a suit against the respondents - defendants before the Court of Civil Judge, Class -II, Budhar, which was registered as Civil Suit No. 57 -A/85 and was decreed. An appeal against the same was preferred along with an application for condonation of delay under section 5 of the Act.

(3.) SUBMISSION of the learned counsel for the applicant" is that the respondents were aware of the judgment of the trial Court and they cannot take the benefit of the fact that they came to know of the judgment lateron.