RIYAZ AHAMED Vs. SARASU

JUDGEMENT

(1.) INVEIGHING the order 9.1.2012 passed by the District Munsif, Gudiyattam in I.A.No.826 of 2010 in O.S.No.1000 of 1987, this civil revision petition is filed.

(2.) BROADLY but briefly, narratively but precisely, the germane facts in a few broad strokes can be encapsulated thus:

(3.) ACCORDING to the learned counsel, there was no wilful element involved in leaving such fact in the affidavit accompanying the application in I.A.No.826 of 2010. As such, he would pray for condoning the delay and for entertaining the very application filed under Order 9 Rule 13 of C.P.C.