PHOOLA ETC Vs. MATA DEEN ETC

JUDGEMENT

(1.) This application under Section 5 of the Limitation Act has been filed for condonation of delay of about seven years in filing the appeal. It has been stated in para 2 of the application that after obtaining the certified copy of judgment and decree, the applicants sought advice from their counsel about the further course of action to be adopted. The applicants were advised for filing a review application which remained pending for seven years and the same was dismissed on January 31, 1991.

(2.) It has been further stated in the application that applicant No. 1 is a pardanashin widow and other applicants are her daughters, therefore, they were not aware of the legal provisions and filed the review application on the advice of their counsel believing it to be correct in a bona fide way.

(3.) Notice of this application was given and respondents 1 and 2 have been served but nobody has appeared to oppose this application.