K RAJAM Vs. K P GANESAN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 24.2.2012 passed by the I Additional District Munsif, Erode, in I.A.No.379 of 2011 in O.S.No.680 of 2006, this civil revision petition is filed.

(2.) A thumbnail sketch of the germane facts, which are absolute necessary for the disposal of this civil revision petition would run thus:

(3.) THE point for consideration is as to whether there is any perversity or illegality in the order passed by the lower Court in condoning the delay of 1515 days?