S. P. NATARAJAN Vs. R. M. ANANDHI

JUDGEMENT

(1.) This petition is filed to condone the delay of 2026 days in filing the Civil Miscellaneous Second Appeal against the judgment of the learned District Judge, Sivagangai in H.M.C.M.A.No.7 of 2010.

(2.) Brief substance of the C.M.P.(MD)No.5305 of 2021, is as follows:

(3.) On the side of the petitioner it is stated that the petitioner followed the case up to the District Court and then he handed over the case to his friend. The bundle was misplaced and only after the death of his friend, the petitioner contacted the counsel and came to know that the appeal was not yet numbered and there was a delay of 2026 days.