SUKHJINDER SINGH Vs. SHER SINGH

JUDGEMENT

(1.) CM No.11037-CII of 2009 Application is allowed subject to just exceptions.

(2.) AMENDED memo of parties is taken on record.

(3.) THIS revision petition has been filed by the defendants challenging the order dated 6.2.2008 whereby the appeal filed by them against the order dated 8.6.2006 passed by Civil Judge (Junior Division), Ludhiana on application of the plaintiffrespondent filed under Order 39 Rule 1 and 2 was allowed. The aforesaid appeal of the petitioners was dismissed by the lower appellate court on the ground that the same was beyond limitation by 18 days.