KAMESHWAR SINGH Vs. HARI MOHAN SINGH

JUDGEMENT

(1.) This revision application is time barred.

(2.) I.A. No. 469/2009 has been filed under Section 5 of the Limitation Act for condoning the delay in filing the revision application.

(3.) Having heard learned counsel for the petitioner on the limitation application, I am of the view that sufficient grounds have been made out for condoning the delay in filing the civil revision application. The aforementioned Interlocutory Application is allowed. The delay in filing the revision application is condoned.