GOVIND SINGH Vs. TARA SINGH

JUDGEMENT

(1.) CMP(M) No. 12106 of 2013:

(2.) THE present application under Section 5 of the Limitation Act has been moved by the Judgment Debtors for condonation of delay in filing the revision petition. A decree has been rendered in favour of the respondent -decree holder by Civil Judge (Sr. Division), Court No. 1, Paonta Sahib, District Sirmaur, H.P. for exercising right of passage over/upon the suit property upon the khasra Nos., as enumerated in the decree in a suit for permanent prohibitory injunction. The same has attained finality.

(3.) AT this stage, prima -facie, a belated challenge has been laid at the instance of the judgment debtor to the orders rendered in the execution petition No. 6 of 2008. Learned counsel for the applicant was under an obligation to satisfy the conscience of this Court that the immense delay as has been occasioned in the filing of the revision, assailing the impugned order, is, a sequel to manifest, abundant and sufficient cause.