G V SHANKARARAJ Vs. ARULIGU MANAGALAGIRI

JUDGEMENT

(1.) INVEIGHING the order dated 15.9.2011 passed by the Principal Subordinate Court, Erode, in I.A.No.716 of 2010 in A.S.No.........of 2010, this revision petition petition has been filed.

(2.) THE facts as stood uncurtained in this matter could be encapsulated thus:

(3.) THE learned counsel for the respondents would submit that the reasons found set out in the affidavit accompanying the I.A.No.716 of 2010 was far from satisfactory and that was why the Court taking into account the long pendency of the litigation, in general, observed that the other appellants could have initiated action to prefer the appeal.