JAYALAL Vs. SUGHESH

JUDGEMENT

(1.) This is an appeal filed under Order XLIII, Rule 1(d) and Rule 1A of the Code of Civil Procedure, 1908. The plaintiff in O.S.No.58 of 2016 before the Sub Court, Punalur, is the appellant. The suit was rejected and the counter-claim decreed ex parte. The appellant filed I.A.Nos.1 and 2 of 2020 seeking to condone the delay of 1071 days and to set aside the order rejecting the plaint as well as the exparte decree in the counterclaim. On 9/11/2021 the learned Sub Judge dismissed both the applications. This appeal has been filed challenging the said order.

(2.) This appeal was admitted to file on 19/4/2022 directing notice to the respondents. The respondents entered appearance through their learned counsel.

(3.) Heard the learned counsel appearing for the appellant and also the learned counsel appearing for the respondents.