PALANISAMY Vs. KRISHNAN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 20.08.2010 and the consequential order dated 06.09.2010 passed in I.A.No.102 of 2010 in unnumbered A.S.No..of 2010 by the Hon'ble District Judge, Villupuram, this civil revision petition is focussed.

(2.) HEARD both.

(3.) WHEREAS the learned counsel for the respondent/plaintiff would submit that already non judicial stamp papers were submitted to get the sale deed executed by the Court in their favour and at this juncture, if the CRP is allowed condoning the delay, then the respondent would be put to discomfiture.