MEHAR NISA Vs. LAND ACQUISITION ADI DRAVIDAR WELFARE

JUDGEMENT

(1.) The Civil Revision Petition has been filed to set aside the fair and decreetal order, passed in I.A.No.4 of 2015 in Un-numbered Review Petition, --- of 2016, dtd. 3/4/2017, on the file of the Sub-Court, Sankarankovil.

(2.) The appellant in C.M.A.No.2 of 2002 is the revision petitioner herein has filed a petition in I.A.No.4 of 2015 in Un-numbered Review Petition No.--- of 2016, under Sec. 5 of the Limitation Act, to condone the delay of 4578 days in filing the un-numbered Review Petition, on the file of the learned Subordinate Judge, Sankaranakovil and the same was dismissed on 3/4/2017. Aggrieved over the same, the revision petitioner is before this Court.

(3.) Heard Mr.F.X.Eugene, learned counsel appearing for the revision petitioner and Mr.A.Baskaran, learned Government Advocate appearing for the respondent. Perused the material documents available on record.