KORA AND ORS. Vs. KHACHERU

JUDGEMENT

(1.) (IA No. 36548/2018) in S.B. Civil First Appeal No. 667/2007

(2.) The matter comes up for orders on an application (IA No. 36548/2018) filed by the applicant under Section 5 of the Limitation Act to condone the delay in filing the application under Order 22 Rule 4 CPC.

(3.) For the reasons stated in the application, same is allowed. Delay in filing the application is condoned. (IA No. 36549/2018) in S.B. Civil First Appeal No. 667/2007 The matter comes up for orders on an application (IA No. 36549/2018) filed by the applicant under Order 22 Rule 3, 4 and Rule 9 read with Section 151 CPC for taking on record the legal heirs of appellant No. 1/1/1- Jai Chand and of respondent No.1- Khacheru and setting aside the abatement, if any.