S.N.SRIVASTAVA, J. - (1.) HEARD learned counsel for petitioners.
(2.) THIS writ petition is directed against the judgment and order dated 18 -3 -2004 passed by Special Judge, J.P. Nagar in Civil Misc. Appeal No. 52 of 2002. From perusal of record it transpires that by an ex parte decree dated 9 -5 -1997 plaintiff -petitioners' suit was decreed by Civil Judge (J.D.), Hasanpur, Moradabad. Applications for restoration of suit and for condoning delay supported by an affidavit were rejected by trial Court by order dated 22 -5 -2002. The judgment and order passed by appellate Court in appeal is impugned in the present writ petition.
(3.) BY the impugned judgment, appellate Court allowed restoration application and condoned delay, ex parte decree dated 9 -5 - 1997 was set aside at the cost of Rs. 1,000 and suit was restored to its original number.;