INDERJEET SINGH SON OF SHRI RATAN LAL KARNAWAT Vs. AMRIT LAL SON OF SUKHLAL JI TAYA, TAYA BHAWAN, ASHOK NAGAR, UDAIPUR AND OTHERS

JUDGEMENT

(1.) This application under Order XXII Rule 9 CPC read with Section 151 CPC has been filed for setting aside abatement of appeal and for recalling of the order dated 19.03.2014 passed by this Court in SBCFA No. 139/1989.

(2.) The first appeal was filed by the applicant/appellant/plaintiff aggrieved against the judgment and decree dated 15.04.1989 passed by the Additional District Judge No.1 Udaipur, whereby the suit filed by the applicant for specific performance of contract has been rejected.

(3.) The appeal was admitted on 23.01.1990, whereafter all the respondents named therein were served by 4.08.1997; on 8.05.2001, the matter was sent for preparation of paper book; on 07.07.2009, the office noticed that preparation of paper book was not required.