PUSHPABAI DIED Vs. B V SUNDARAM

JUDGEMENT

(1.) THIS Civil Revision Petition is filed challenging the Order and Decretal Order dated 30.11.2010 passed in I.A.No.1000 of 2010 in O.S.No.222 of 2003 on the file of the District Munsif, Thiruvottiyur.

(2.) THE suit O.S.No.222 of 2003 was filed by the sole plaintiff late Pushpabai, wife of the first petitioner for the following reliefs:-

(3.) HAVING gone through the various reasons stated by the Court below and also taking note of the various decisions cited by the learned counsel for the petitioners and the decision in C.Subramaniam - vs. - Tamil Nadu Housing Board reported in 2000(III) CTC 727 wherein several Apex Court's decision were cited, it is clear that Section 5 of the Limitation Act will enure to the benefits of the party who approaches the Court with sufficient cause coupled with no negligence or inaction or lack of bona fides. This has been the consistent view of the Court.