PUSHPAMMAL Vs. JAYAVELU GOUNDER

JUDGEMENT

(1.) Animadverting upon the order dated 4.2.2009 passed by the District Munsif, Gudiyattam, in I.A. No. 907 of 2008 in O.S. No. 644 of 1992, condoning the delay of 708 days under Section 5 of the Limitation Act in filing the application to get the ex-parte decree set aside as per Order 9 Rule 13 of Code of Civil Procedure, this civil revision petition is focussed at the instance of the Plaintiff.

(2.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this revision petition would run thus:

(3.) Being aggrieved by and dissatisfied with the said order dated 4.2.2009 of the lower Court in condoning the delay the Plaintiff filed this revision on various grounds, the quintessence of the same would run thus: