GHULAM MOHAMMAD BHAT Vs. STATE OF J&K

JUDGEMENT

(1.) The revision has been filed against the order dated 26.02.2018 passed by Munsiff, Pulwama (for brevity "Trial Court") allowing Application under Section 5 of Limitation Act and Application under Order IX Rule 13 of the Code of Civil Procedure, condoning delay and settingaside judgement and decree dated 30th April 2016.

(2.) The order impugned has been challenged by petitioners precisely on the following grounds:

(3.) I have heard learned counsel for the parties and perused the record.