JAVIS PONNAIYA Vs. R RUKKU

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 15.7.2011 passed by the District Munsif, Katpadi, in I.A.No.908 of 2010 in O.S.No.445 of 2009 and in O.S.No.445 of 2009, respectively, these civil revision petitions are filed.

(2.) BROADLY but briefly, narratively but precisely the germane facts absolutely necessary for the disposal of these revision petitions would run thus: The suit O.S.No.445 of 2009 was filed by the revision petitioners herein along with the deceased Lilly Santha against the original defendant-Ramanujam, seeking the following reliefs:

(3.) THE learned counsel for the revision petitioners would implore and entreat that the delay occasioned not wilfully, but because of some communication gap between the parties concerned and their advocate.