GEETA AND ORS. Vs. SHIV CHARAN AND ORS.

JUDGEMENT

(1.) Mr. Mahavir Singh Sindhu, Advocate was appearing on behalf of respondent No.1. No one is present on behalf of the respondents. They are proceeded against ex parte.

(2.) In this revision petition, order dated 05.08.1998 of Additional District Judge, Narnaul, passed in first appeal against judgment and decree dated 28.10.1992 of Sub Judge Ist Class, Narnaul, dismissing the application of the petitioners under Section 5 of the Limitation Act, 1963 read with Section 151 CPC, is under challenge.

(3.) Application for condonation of delay was filed by the widow for herself and for three minor wards of hers as their mother and natural guardian. The impugned judgment and decree of the trial Court is of 28.10.1992. Application for certified copy thereof was filed on 30.10.1992. Limitation for filing the appeal, as per the first Appellate Court's order dated 5.8.1998, expired on 3.12.1992, whereas, the appeal was filed on 16.12.1992.