DOULAT RAM Vs. ROOP CHAND

JUDGEMENT

(1.) Instant petition is filed for readmission/restoration of Civil First Appeal bearing CFA No. 22/2013.

(2.) The background facts those emerge from the case in hand are that a suit came to be filed on 24.01.2008 by the petitioners and pro forma respondent Nos. 12 to 14 herein in respect of a land situated at Village Kandroria against the contesting respondents herein. The said suit is stated to have been dismissed by the Trial Court vide judgment and decree dated 30.04.2013.

(3.) Against the said judgment and decree (supra) the petitioners herein state to have filed a Civil First Appeal bearing CFA No. 22/2013. The aid appeal is stated to have been dismissed on 17.09.2018 by this Court along with a connected writ petition bearing OWP No. 1798/2015 in absence of the present petitioner/appellants herein.