G NARAYANAN Vs. G MOHAN

JUDGEMENT

(1.) Animadverting upon the order dated 11.4.2011 passed by the learned Subordinate Judge, Mannargudi in I.A. No. 144 of 2010 in unfiled A.S. No....2010, this civil revision petition has been focussed. Heard both sides.

(2.) Synoptically and succinctly, the germane facts absolutely necessary for the disposal of this revision petition would run thus:

(3.) The learned counsel for the revision petitioner placing reliance on the grounds of revision would put forth and pilot his arguments to the effect that the petitioner could not file the appeal in time due to his ill-health, so to say, he was suffering from jaundice. He would further submit that he could not even produce any clinching evidence, viz., medical records, in respect of his contention though he was suffering from jaundice. However, the lower Court took serious view of the matter and dismissed the said application thereby depriving the petitioner from participating in the appeal process in the way blown to law.