KURBUZAY NEELAKANT RAO Vs. SANJAY MANIK RAO

JUDGEMENT

(1.) Since the subject matter of these two revisions is interrelated and the parties are also same, they are being disposed of by this common order.

(2.) The appellate Court, on a Consideration of the entire material available on record, held that there is sufficient cause to condone the delay of 18 days in preferring the appeal and accordingly allowed the application.

(3.) Heard the learned Counsel for the revision petitioner/plaintiff. There was no representation on behalf of the learned Counsel for the respondent/defendant despite granting sufficient opportunity for arguing his case. Perused the entire material placed on record.