HAJI ABDUL JALEEL Vs. P JANARDHANAM

JUDGEMENT

(1.) THIS revision is directed against the order of the Principal District Munsif, Coimbatore, dated 14. 11. 2002, made in I. A. No. 1727/1997 in O. S. No. 4131/1996, allowing the petition filed under Section 5 of the Limitation Act, condoning the delay of 176 days in filing the application under Section 9 of the City Tenants' Protection Act. The Plaintiff is the Revision Petitioner.

(2.) O. S. NO. 4131/1996 :-

(3.) I. A. NO. 1727/1997:-