T. PERIYASAMY AND ORS. Vs. P. SATHISHKUMAR

JUDGEMENT

(1.) AGGRIEVED over the fair and final order passed in I.A. No. 310 of 2014 in Unnumbered A.S, the defendants in O.S. No. 542 of 2003, on the file of I Additional Sub Court, Erode, has filed the above Civil Revision Petition.

(2.) THE plaintiff, represented by his mother and next friend Arukkani, filed a suit for partition and separate possession. The suit was contested by the defendants.

(3.) IN the affidavit, filed in support of the petition, the respondent has stated that the papers were returned on 12.6.2006 for rectifying certain defects and 15 days time was given for representation. Further, the respondent has stated that subsequent to the filing of the appeal, he attained majority and as such, he instructed his mother to bring the birth certificate to re -present the papers with an application to declare him as major and due to ignorance of his mother, he could not obtain the birth certificate from the concerned authorities and failed to re -present the appeal within the time.