BASKAR Vs. PADMAVATHY

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the Petitioner/Plaintiff against the dismissal of his Application in I.A.No.632 of 2012 in O.S.No.85 of 2010 on the file of the Additional Sub-Judge, Tiruvannamalai, dated 05.08.2014.

(2.) The Petitioner herein had filed an Application in I.A.No.632 of 2012 in O.S.No.85 of 2010 on the file of the Additional Sub-Judge, Tiruvannamalai under Section 5 of the Limitation Act, to condone the delay of 202 days in filing a petition to restore the suit which was dismissed for default. The learned Additional Sub-Judge, Tiruvannamalai by the order dated 05.08.2014 had dismissed the said application. Feeling aggrieved, the Petitioner/Plaintiff has filed the present Civil Revision Petition.

(3.) Heard Ms.J.Prithivi for Mr.A.K.Kumaraswamy, learned Senior counsel for the Petitioner and Mr.D.Govindha Reddy, the learned counsel appearing for the Respondent.