MANGAIYARKARASI Vs. N. PALANI

JUDGEMENT

(1.) THIS civil revision petition is filed by the petitioner aggrieved over the order passed by the court below in dismissing her application filed under section 5 of the Limitation Act, seeking to condone the delay of 304 days in filing an appeal as against the judgment and decree passed in O.S.No.68 of 2010 dated 31.01.2011.

(2.) HEARD the learned counsels appearing on either side.

(3.) A perusal of the affidavit filed in support of the said application would show as if the petitioner came to know about the decree only a week before filing the said application, when she met her counsel. It is further stated that she was suffering with viral fever and hypertension for the past more than three months. Thus, even according to the petitioner, she was unwell only during the period of three months, prior to the filing of the above application.