N.PACKIAMONI Vs. S.MUTHURAMALINGAM

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the fair and decreetal order dated 23.08.2012 passed in I.A.No.7 of 2010 in A.S.(SR) No.921 of 2010 by the learned Principal Subordinate Judge, Nagercoil.

(2.) THE epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this Civil Revision Petition would run thus:-

(3.) THE learned Counsel for the revision petitioner/plaintiff by drawing the attention of this Court to various portions of the typed set of papers, would implore and entreat that without assigning any reasons much less a valid reason, the lower Court condoned the delay. In fact, the records, would reveal that the second defendant refused to receive the summon and subsequently R.P.A.D summons was served and decided to allow the matter as ex-parte and in such a case, no leniency could be shown to the said defendant. However, the lower Court condoned the delay for no good reasons warranting interference in this revision.