MANOJ MISRA,J. - (1.) Supplementary affidavit filed today, is taken on record.
(2.) Heard learned counsel for the revisionists; Sri Himanshu Pandey for respondent 1/2 and perused the record.
(3.) The present revision has been filed against the order dated 30th March, 2017, passed by Additional District Judge, Court No.16, Deoria, whereby application 41 Ga under Section 5 of the Limitation Act and application 39 Ga under Order 9, Rule 13 CPC, have been allowed on costs of Rs.500/- and the ex-parte decree passed in Original Suit No.53 of 1994 has been set aside and the suit has been restored to its original number.;