KANCHANAMALA Vs. JANAKI CHANDRAMATHI

JUDGEMENT

(1.) Under challenge is Exts.P8 and P9 orders whereby the applications for re-admission of the appeal filed by the petitioner and the petition to condone delay in filing the petition to re-admit the appeal was dismissed by the court below.

(2.) The facts absolutely necessary for the purpose of disposal of the original petition are as follows:

(3.) According to the petitioner, violating the terms of compromise, legal heirs of Gopalakrishnan moved the trial court for passing of supplementary preliminary decree. Therefore, it became necessary for the petitioner herein to reagitate A.S. No. 29/2000. Hence I.A. Nos. 1053 and 1054 of 2011 were moved before the lower appellate court which as already stated were one for re-admission of appeal and the other for condonation of delay in filing the petition to re-admit the appeal.