VALARMATHI Vs. IDOL OF ARULMIGU SHRI RENGANATHASAMY

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order in I.A.No. 303 of 2014 in I.A.No.991 of 2004 in O.S.No.77 of 1997 on the file of Principal District Munsif Court, Tiruchirappalli.

(2.) The brief facts that are necessary for the disposal of this Civil Revision Petition are as follows:

(3.) The learned Counsel appearing for the first respondent submitted that the temple has obtained decree against several tenants for eviction and that the execution petitions filed by the temple against the tenants are pending. The learned Counsel for the first respondent strenuously contended that the petitioners have not given sufficient reasons to condone the huge delay of 2492 days in filing the petition to restore the application in I.A.No.991 of 2004. He further submitted that the temple is put to lot of inconvenience and hardship by several tenants and that no indulgence can be shown to anyone of them in the litigation.