IRUDAYARAJ Vs. PUSHPARANI

JUDGEMENT

(1.) The above civil miscellaneous petition has been filed by the petitioner seeking to condone the delay of 91 days in filing the above civil revision petition.

(2.) As the Petitioner is aged about 65 years, suffering from diabetics and underwent cataract surgery, he could not contact his Advocate. Hence, there was a delay of 91 days in preferring the above civil revision petition.

(3.) Some of the parties alone are arrayed as the respondents in the CRP. The 2nd Respondent has filed a counter.