S. U. Khan, J. - (1.) Heard learned counsel for the parties.
(2.) This review petition was filed on 23-10 1997 i.e., after more than three years from the date of judgment sought to be reviewed i.e., 19-4-1994. No formal application for condonation of delay was filed. In the review petition extremely vague ground in paragraph 10 of the affidavit filed in support of the review petition was taken. The ground was that the petitioner was heart patient and due to prolonged treatment she could not file review petition earlier. It was also stated in para 11 of the review petition that petitioner was 80 years old lady. This is absolutely no ground for seeking condonation of such long delay.No details of treatment etc. have been given.
(3.) However, even though, in my opinion, no sufficient ground for condonation of delay has been made out, still I propose to decide the review petition on merits as it has been thoroughly argued on merits.;