A V VEDARASU Vs. M SHAHUL HAMEED

JUDGEMENT

(1.) This revision has been filed against the order of the Court below in condoning the delay in filing the documents by the respondents herein at the time of trial.

(2.) The Court below, on being satisfied with the reasons adduced by the respondents in the affidavit filed in support of the said petition, condoned the delay in filing certain documents, holding that the circumstances required an opportunity to be given to the respondents for producing the documents at a belated stage.

(3.) Mr.M.Balasubramanian, learned counsel appearing for the petitioners, would contend that after deletion of sub-rule 2 of Order 13 C.P.C., there would be no scope for the trial Court to entertain such an application preferred by the respondents. The learned counsel would further contend that the reasons adduced by the respondents in the affidavit filed in support of the application were not sufficient in order to condone the delay in filing the documents on their side.