CHINNASAMY Vs. RAMATHAL

JUDGEMENT

(1.) INVEIGHING the order dated 9.6.2010 passed by the Principal District Court, Coimbatore, in I.A.No.128 of 2010 in O.S.No.357 of 2006, this civil revision petition is filed.

(2.) A thumb nail sketch of the germane facts absolutely necessary for the disposal of this civil revision petition in a few broad strokes can be encapsulated thus:

(3.) ACCORDING to the learned counsel for the revision petitioners/defendants, there was communication gap between the defendants and their advocate and that alone resulted in such delay. However, the learned counsel for the respondents 1 to 5/plaintiffs would oppose the revision contending that the reasons found set out for getting the delay condoned were untenable.