BHAGAT RAM Vs. MANOHAR LAL

JUDGEMENT

(1.) The present application has been filed by the appliant for condonation of delay in filing the present petition. The applicant has submitted in the application that he could not file the petition within the period of limiation due to his ill health and applicant was not aware about the legal proceedings and about the technicalities of procedure. Hence, the application.

(2.) The present application has not been opposed by the opposite party since the matter stands compromised between them.

(3.) Consequently, the present application is allowed and delay in filing the revision is ordered to be condoned.