SUDARSHAN PANDEY Vs. KAMAL NARAYAN PANDEY

JUDGEMENT

(1.) HEARD learned counsel for the petitioners.

(2.) THIS revision application is directed against the order passed by the court below condoning the delay in filing application for restoration of the suit under Order IX, Rule 4 of the Code of Civil Procedure and allowing the application under the said provision.

(3.) THE grievance of the petitioners is that as the application was barred by limitation by three years, the court should have heard the defendants petitioners before allowing the limitation petition.