RUDARAM & ORS Vs. SAROJ DEVI & ORS

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order dated 19.07.2018 passed by the High Court of Judicature for Rajasthan at Jaipur in S.B. Civil Restoration Application No. 223/2018 in S.B. Civil First Appeal No. 554/2018 in and by which the High Court has declined to condone the delay of 176 days in filing the First Appeal.

(3.) In the suit filed by the appellants, the appellants sought for cancellation of the sale deed dated 29.01.2010 executed in favour of the first respondent by the third Respondent- Birla Sanskriti Trust, Kolkata. The Civil Suit No. 21/2010 was filed by the appellants-plaintiffs in representative capacity under Order 1 Rule 8. The said suit filed by the appellants was dismissed by the Trial Court.