VIDYA R SALUNKHE Vs. LAHU PADU GAIKWAD

JUDGEMENT

(1.) LEARNED counsel for the parties present.

(2.) APPLICATIONS for substitution of legal heirs of both the respondents, namely, Shri Ramesh Kishan Sapkale, in revision petition No. 4564 of 2009 and Shri Dinakar Ramchandra Zagade, in revision petition No. 4565 of 2009, are allowed. Therefore, the legal heirs are impleaded as parties in both these cases.

(3.) THIS order shall decide the abovesaid six revision petitions because the similar questions of law and facts are involved in all these cases. In revision petition No. 4563 of 2009, there is a delay of 89 days in filing the revision petition. The delay has been explained in paras 3, 4 and 5 of the application for condonation of delay, which are reproduced as under: