M SELVASEKARAN Vs. R SUBRAMANI

JUDGEMENT

(1.) ANIMADVERTING upon the order 18.8.2010 passed by the District Munsif, Ponneri, in I.A.No.872 of 2009 in O.S.No.154 of 2000, this civil revision petition is filed.

(2.) A summation and summarisation of the relevant facts absolutely necessary for the disposal of this civil revision petition, in a few broad strokes, can be encapsulated thus:

(3.) A mere poring over and perusal of the affidavit accompanying the interlocutory application would reveal that there was some communication gap between the plaintiff and his advocate and that alone resulted in the delay. However, the lower Court disbelieved such version and rejected the prayer for condoning the delay.