P.SUBRAMANIAN NADAR Vs. JOHN RAJ

JUDGEMENT

(1.) HEARD both the sides. A resume of facts absolutely necessary for the disposal of this Civil Revision Petition would run thus:

(2.) THE learned counsel for the revision petitioner would submit that the delay was not wilful and it was only because the petitioner's wife died after prolonged treatment and he himself is an old man.

(3.) THE point for consideration is whether the delay could be condoned for the reasons found set out in the affidavit.