UMA MAHESWARI Vs. NARENRAJGOPAL

JUDGEMENT

(1.) This Civil Miscellaneous Petition is filed under Sec. 5 of the Limitation Act, to condone the delay of 908 days in filing the Civil Miscellaneous Appeal, against the decreetal order passed in I.A.No.2/2019 in O.S.No.14/2014 dtd. 8/11/2019 on the file of the District Court, Nagapattinam.

(2.) The defendants have preferred this appeal. As the appeal is out of time, they have filed this petition, under Sec. 5 of the Limitation Act, to condone the delay of 908 days in preferring the appeal.

(3.) The learned counsel for the petitioners/appellants/defendants would contend that since their earlier counsel before the lower court had died and due to the covid-19 pandemic, there occasioned a delay and hence, prays for condoning the delay.