(1.) In this petition under Sec. 115 of the Code of Civil Procedure, 1908, the petitioners, namely, Shri Takam Sorang and Smti Talita Sorang, have put to challenge the order dtd. 16/11/2018, passed by the learned Civil Judge (Sr. Division), Yupia, in Interlocutory Application No. 77/2018. It is to be noted here that vide the impugned order, dtd. 16/11/2018, the learned Court below had dismissed the Interlocutory Application No. 77/2018, for condonation of delay in preferring the Interlocutory Application No. 76/2018, under Order 9 Rule 13 read with 151 of the Code of Civil Procedure for setting aside of the impugned ex parte judgment and decree dtd. 4/9/2017, passed in Money Suit No. 35/2016, and the impugned order dtd. 9/1/2018, passed in Execution Petition No. 01/2018.
(2.) The factual background leading to filing of the present petition is briefly stated as under:-
(3.) Being highly aggrieved by the impugned order dtd. 16/11/2018, passed by the learned Civil Judge (Sr. Division), Yupia, in Interlocutory Application No. 77/2018, the petitioners have preferred this revision petition on the following grounds:-