MADHO YADAV Vs. RAM CHANDRA SHARMA

JUDGEMENT

(1.) This MJC application has been filed under Order 41, Rule 21 of the Code of Civil Procedure by the respondents of Second Appeal No.73 of 1985 praying for re-hearing of the Second Appeal No.73 of 1985 after setting aside ex-parte judgment against the petitioners.

(2.) It appears that Second Appeal was heard and disposed of by this Court on 27.11.2013 after hearing the appellants of the Second Appeal. Nobody appeared on behalf of the respondent.

(3.) The MJC application is barred by law of limitation. Therefore, separate limitation application has been filed for condoning the delay being I.A. No.6558 of 2015. From perusal of the MJC application as well as the limitation application, it appears that the grounds are same.