VINOD K.SHARMA, J. - (1.) THIS is an application filed under Section 151 of the Code of Civil Procedure for the restoration of C.M. No. 6009-C of 2002 dismissed in default on 22.8.2003.
(2.) NOTICE of the application was given to the respondents. In spite of service, no body has put in appearance on behalf of the respondents. Thus, the averments made in the application are not opposed. For the reasons stated in the application, the same is allowed and the order dated 22.8.2003 is recalled and Civil Misc. No. 6009-C of 2002 is restored to its original number. The application stands allowed. This is an application under Order 41 Rule 19 read with Section 151 of the Code of Civil Procedure for readmission of the appeal. For the reasons stated in the application which are not opposed as nobody has put in appearance on behalf of the respondents in spite of service, this application is allowed and the regular second appeal is ordered to be restored to its original number. C.M. stands allowed.
(3.) PRESENT appeal has been filed against the judgments and decrees passed by the learned courts below vide which the suit for possession filed by the appellant was ordered to be dismissed being time barred and also by holding that the defendant-respondents have become owners of the property by way of adverse possession.;