M THANGBIKA Vs. C LIANNGHINGA

JUDGEMENT

(1.) HEARD Mr. M. Guite, learned counsel for the applicants as well as Mrs. Helen Dawngliani, learned counsel for the respondent No. 1.

(2.) THERE is an order passed by this court on 20. 3. 2009 to proceed with ex-parte hearing against the respondent No. 2 as she has failed to appear despite notice being served on her.

(3.) THIS application is presented under Order 3 of the Assam High Court (Jurisdiction over District Council Courts ) Order, 1954 for condoning the delay of 192 days in preferring the connected RSA No. 7/2008. The judgment and order passed by the District Council Court in Review Judgment in Civil Suit No. 15/2007 has been challenged in the RSA No. 7/2008. In explaining the cause of delay of 192 days in filing the aforesaid appeal, the applicants have taken the following grounds:-