STATE OF M.P. AND ANOTHER Vs. SATYANARAYAN

JUDGEMENT

(1.) Heard on I.A.No. 8734/2015 an application seeking condonation of delay.

(2.) The present appeal is filed under Section 43 Rule 1(t) of CPC against the order dated 15.03.2014 passed by the learned First Additional District Judge, Neemuch whereby an application under Section 41 Rule 19 read with section 151 CPC has been dismissed.

(3.) The respondent filed a suit seeking declaration, permanent injunction and correction of record. Vide judgment and decree dated 17.05.2002 the suit had been decreed in favour of the plaintiff. Being aggrieved by the aforesaid judgment ad decree the State Government and the Naib Tehsilda, Tappa Ratangarh filed first appeal on 21.08.2002 vide order dated 15.06.2004. The learned Additional District Judge dismissed the said appeal for want of prosecution due to non appearance of appellant as well as his counsel.