SADAYAPPA VALLAL Vs. T. DHANALAKSHMI

JUDGEMENT

(1.) The civil miscellaneous petition filed in condoning the delay of 28 days in preferring the civil revision petition against the order passed in Succession O.P.No.36 of 2001.

(2.) The revision petitioner is the respondent in the Succession O.P.No.36 of 2001 and the 1st respondent Smt.Dhanalakshmi and another filed Succession O.P.No.36 of 2001. The said Succession O.P filed by the respondents 1 and 2 was ordered with a direction to settle the family benefits of 50% in favour of respondents 1 and 2.

(3.) The order passed in the Succession O.P. granting 50% of the family benefits in favour of the respondents 1 and 2 is under challenge in the civil revision petition, which was filed with a delay of 28 days. Though the delay is meagre and ordinarily such meagre delay is condoned by this Court, in the present case, the civil revision petition was filed on 15/2/2005 and the petitioner has not taken steps to comply with the orders passed at the time of admission.