RAMASAMY GOUNDER Vs. VANTHAMMAL

JUDGEMENT

(1.) The Civil Miscellaneous Petition is filed to condone the delay of 281 days in filing the appeal suit, challenging the judgment and decree passed in O.S.No.14 of 2017 dated 22.10.2018.

(2.) The suit is for Partition and the appeal suit is filed with a huge delay.

(3.) Perusal of the affidavit filed in support of the miscellaneous petition reveals that the 1st petitioner is residing in a remote Village i.e., Narimangalam at Thiruvannamalai District and he is a Diabetic patient and suffering from Ortho problem. On account of these issues, the 1st petitioner in his affidavit states that he was unable to contact his trial Court lawyer, so as to engage lawyer at Chennai and file the appeal suit against the judgment and decree passed in the Partition suit.