D. SRINIVASAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The present writ petition has been instituted to quash the order of the first respondent dtd. 18/4/2011 rejecting the appeal filed by the writ petitioner on the ground of delay.

(2.) Admittedly, the petitioner subscribed to chit for a value of Rs.10.00 lakhs in Chit Group No.84001 vide Ticket No.25. The chit was for a period of 40 months payable at the maximum rate of Rs.25,000.00 per month. The petitioner had become prized subscriber in the auction of the chit held on 17/10/2007 and he had participated in the auction on account of certain urgent needs.

(3.) The learned counsel for the petitioner states that he was paying the monthly subscriptions and due to unavoidable circumstances, the petitioner committed default.