SAVITHIRI AMMAL Vs. VIJAYALAKSHMI AMMAL

JUDGEMENT

(1.) THIS petition has been filed under Order IV, Rule 9(4) of the Appellate Side Rules.

(2.) THE judgment debtors in O.S.No.618 of 1971 on the file of the District Munsif Court, Chidambaram, failed in their attempt to resist the prayer made in the plaint by the respondent herein for a declaration and recovery of possession in respect of the suit property and also failed in their attempt to challenge the decree of the trial Court before the Appellate Court as the appeal filed by them came to be dismissed confirming the decree passed by the trial Court.

(3.) THE Registry of this Court returned the revision papers. The petitioners, who got back the revision papers for rectification and representation, simply kept them in cold storage for 468 days over and above the time granted for them to re -present the papers. After such an inordinate delay, the petitioners have chosen to re -present the revision papers along with the present petition for condoning the above said delay of 468 days in re -presenting the C.R.P.SR.No.65168 of 2012.