BHUVANESWARI Vs. R ELUMALAI

JUDGEMENT

(1.) THE revision petitioner is the plaintiff in an unnumbered OS of 1997 on the file of the District Munsif, Arni.

(2.) THE plaintiff filed the suit for recovery of the amount due under a promissory note. THE plaint was returned and the same was represented after 457 days. An application was filed on behalf of the plaintiff to condone the delay and the same was dismissed by the trial court by the order dated 27.9.2000. Aggrieved by the same, the plaintiff has preferred this revision petition.

(3.) THE learned advocate for the respondent has submitted that no sufficient reasons were given for the delay in representing the plaint and therefore, argued in support of the order passed by the trial court.