BELLAMMA Vs. NAGARATHNAMMA

JUDGEMENT

(1.) BY an order dated 23. 11. 2006, this Revision was already disposed of, by allowing the same on merit, even though there was no appearance on behalf of the respondents.

(2.) THE respondents had filed a petition for permission to reopen the case and there was delay in filing the petition and this Court already condoned the delay.

(3.) TODAY, learned counsel for the respondents, who filed the petition for the purpose of setting aside the order dated 23. 11. 2006, was allowed to argue the revision on merit.