D.S.Sinha, J. - (1.) Heard Sri Kailash Nath Tripathi. learned counsel appearing for the defendant-appellant-applicant and Shri Sankatha Ral, learned counsel representing the plaintiff-respondent-opposite party.
(2.) By means of instant application under Order XLVI1, Rule 1 of the Code of Civil Procedure, 1908, reported to be beyond time by 185 days, the applicant urges the Court to review its judgment and decree dated 10th February. 1995, rendered in Second Appeal Wo. 1949 of 1980, Mohammad Ismall v. Haji Hafiz Mohammad Umar.
(3.) For condonation of delay tn moving the restoration application, the applicant has moved application under Section 5 of the Limitation Act, 1963. The plaintiff-respondent-opposite party has filed counter-affidavit objecting the condonation of delay.;