M RANGANATHAN Vs. RADHA ALIAS CHINNA THAMBI

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS civil revision petition is focussed as against the order and decreetal order dated 14.11.2011 passed by the learned Subordinate Judge, Gingee in I.A.No.55 of 2011 in unnumbered A.S....of 2011.

(3.) PLACING reliance on the averments in the affidavit accompanying the petition for getting the delay condoned, the learned counsel for the petitioner would submit that the petitioner in a bid to get a legal opinion from an Advocate, visited Madras and during his stay thereat, he was constrained to take treatment for his health; however he got lost the legal papers and that alone resulted in the delay, which may be condoned so that the petitioner would have the opportunity of seeking redressal by prosecuting the appeal.