MANORAMA Vs. CHITTAR

JUDGEMENT

(1.) This is an application under O.22, R.9 of the Civil P.C., 1908 (for short 'the Code') for setting aside abatement of appeal. An application under S.5 of the Limitation Act, 1963 (for short 'the Act') for condonation of delay in filing the application for setting aside abatement of appeal has also been filed.

(2.) Circumstances giving rise to the applications are these. Second Appeal No.389 of 1974 preferred by Chandrashekhar the father of the petitioner Smt. Manorama wife of Jagdish Chandera was dismissed on 17-7-1985 as having abated, the said Chandrashekar having died on 15-1-1985.

(3.) The application for setting aside the abatement was filed on 29-8-1986 and therein it has been stated that Chandrashekar was resident of a village in district Dhar and the applicant resides in Indore and had no earlier knowledge of any case by her father.