SONGAPPAN Vs. S P SATHASIVA GOUNDER

JUDGEMENT

(1.) THIS civil revision petition is focussed as against the order dated 03.04.2012 passed by the learned Principal Subordinate Judge, Erode in I.A.No.98 of 2012 in O.S.No.221 of 2000.

(2.) HEARD both sides.

(3.) THE reasons found set out in the affidavit accompanying the application would be to the effect that the revision petitioner was suffering from jaundice and that he could not contact his Advocate to file necessary application under Order 9 Rule 13 of CPC in time.