RAM LAL Vs. JETHU RAM

JUDGEMENT

(1.) By medium of this application, the applicants have sought condonation of 56 days delay in filing of the review petition. A perusal of paragraphs 2 and 3 of the application disclose sufficient cause which prevented the applicants from filing the appeal within the prescribed period of limitation.

(2.) By medium of this petition, the petitioners have sought review of judgment dated 22.08.2019 passed in RSA No. 38 of 2007 solely on the ground that the judgment so passed is a nullity on account of failure of the appellant to bring on record the legal heirs of deceased defendant Dhani Ram son of Sewak

(3.) Ram, who was arrayed as respondent No. 7(a) in RSA No. 38 of 2007.