J AERONIMUSE Vs. M ARULAPPAN

JUDGEMENT

(1.) THE Revision petitioner/Plaintiff has filed the present Civil Revision Petition as against the order dated 27.08.2002 in I.A.No.28 of 2001 in A.S.S.R.No.418 of 1997 passed by the learned Principal District Judge, Nagercoil.

(2.) THE learned Principal District Judge, while passing the orders in I.A.No.28 of 2001 on 27.08.2002 has among other things, observed that the revision petitioner has not filed the medicine bills or the medical prescriptions pertaining to the revision petitioner taking treatment for several years for his illness and further, he has enclosed only a medical certificate dated 13.02.2001, which refers to the petitioner having taking treatment with the Doctor for the period from 26.06.1997 to 13.02.2001. Further, the Doctor has not been examined and also the petitioner has not established as the place where he has taken treatment. Added further, the petitioner has also not mentioned the time of death of his Advocate and has come to the conclusion that the reasons assigned by the petitioner in I.A.No.28 of 2001 are not true and they have not been established and also the application has not been filed bonafidely and resultantly, dismissed the application without costs.

(3.) IT is to be noted that the delay in representation is a matter between the Concerned Court and the Applicant and strictly the Respondent/ Defendant has little say in the matter.