J. PARVATHI AMMAL Vs. R. SELVARAJ

JUDGEMENT

(1.) This appeal was filed under order XLIII Rule 1(c) of Code of Civil Procedure, 1908. The appellant challenges order dtd. 29/3/2022 in I.A No.394 of 2021 in O.S No.1289 of 2011 on the file of the Additional Sub Court-I, Thiruvananthapuram. I.A No.394 of 2021 was filed by the appellant seeking to condone the delay of 2109 days and restore O.S No.1289 of 2011 which was dismissed on 30/11/2015 for default.

(2.) This appeal was admitted on 20/7/2022. Pursuant to notice, the respondent entered appearance through his learned Counsel.

(3.) Heard the learned Counsel appearing for the appellant and also the learned Counsel appearing for the respondent.