HARIBHAN SINGH Vs. GUDIBAI

JUDGEMENT

(1.) This case is listed for consideration of I.A. No. 3738/2016, an application under Order 22, Rule 4 , 9 and 11 of C.P.C. so also I.A. No. 4179/2016, an application under Sec. 5 of the Limitation Act for condonation of delay.

(2.) First I.A. No. 4179/2016 is considered.

(3.) It is mentioned that respondent No.2 had died on 31.05.2012 and respondent No.3 had died on 12.06.2012 during the pendency of the First Appeal. First Appeal was decided vide judgment and decree dated 04.07.2014, thereafter, Second Appeal was filed on 29.09.2014 and application under Order 22, Rule 4 , 9 and 11 was filed on 16.08.2016, thereafter, application under Sec. 5 of the Limitation Act was filed on 12.09.2016.