LAKHI CHARAN MAHTO Vs. MOSTT. BUDHNI MAHTAWAIN

JUDGEMENT

(1.) Petitioners are the defendants, who had earlier preferred Title Appeal No.34/2005 against the judgment and decree pronounced by the learned trial Court on 9/7/2004 in Title Suit No.15/1993.

(2.) As the title appeal was dismissed for default on 29/5/2007 and restoration application was filed being Revocation Case No.01/2017 after ten years under Order XLI Rule 19 of the CPC., learned first appellate Court dismissed the restoration application being barred by limitation.

(3.) The petitioners/defendants preferred Misc. Appeal No.115/2018 which was dismissed on 27/1/2020 for non-compliance to the order of this Court passed on 20/1/2020.