KANAGA ALIAS KANAGAMBARAM Vs. ETHIRAJU

JUDGEMENT

(1.) THESE civil revision petitions are focussed as against the fair and decreetal orders dated 13.09.2011 passed by the learned Principal District Judge, Villupuram in I.A.Nos.281 of 2011 and 46 of 2011 in A.S.No.107 of 2009.

(2.) HEARD both sides.

(3.) THE point for consideration is as to whether the delay in filing the application to get the appeal restored can be condoned, in view of the reasons found set out in the affidavit accompanying the said application?