SHANTI DEVI Vs. ASHOK KUMAR JAIN

JUDGEMENT

(1.) I.A. No. 6419 of 2015 has been filed on behalf of the petitioners/defendants to condone the delay in filing this revision petition on the ground that on the basis of wrong advice, initially, First Appeal no. 2 of 2014 was filed before the District Judge but later on, in course of argument, it was noticed that against the impugned judgment and decree, revision was maintainable and, therefore the aforesaid first appeal was withdrawn on 13.05.2015 and, thereafter, the present revision petition was filed.

(2.) In view of the averments made in I.A. 6419 of 2015, the delay in filing this revision petition, is, hereby, condoned and accordingly I.A.No. 6419 of 2015 stands disposed of.

(3.) Heard learned counsel for the petitioners as well as learned counsel for the opposite party.