T.LAKSHMI Vs. M.VASANTHA

JUDGEMENT

(1.) This civil miscellaneous petition is filed to condone the delay of 2575 days in filing the second appeal.

(2.) The petitioner states that she is a senior citizen and suffering from ailments. Therefore, she could not come over to Madurai and make arrangements for filing appeal.

(3.) The learned counsel appearing for the petitioner states that the appeal was presented into the Court as early as on 31/7/2008, but the appeal papers could not be traced out in the office of the Court for long years as the papers were returned.