K. ARJUNRAJ Vs. K. DHARMARAJ

JUDGEMENT

(1.) This civil revision petition has been filed challenging the order dtd. 23/4/2024 passed by the learned District Judge, The Nilgiris District at Udhagamandalam, dismissing the application in I.A.No.02 of 2024 filed by the defendants 1, 3 and 4 in the suit, under Order XLI and Rules (3) and (4) of CPC r/w Sec. 5 of the Limitation Act, seeking to condone the delay of 2886 days in filing the appeal against the judgement and preliminary decree dtd. 18/8/2015 made in O.S.No.107 of 2014 on the file of the learned Subordinate Judge at Udhagamandalam.

(2.) The respondents 5 and 6 herein are the plaintiffs 2 and 3; the respondents 7 to 9 are the legal heirs of the deceased 1 st plaintiff - Papathy; the revision petitioners herein are defendants 1, 3 and 4; the respondents 1 to 4 herein are the legal heirs of the deceased 2nd defendant - K.Dharmaraj in the suit.

(3.) The array of parties in the delay condonation petition in I.A.No.02 of 2024 in A.S. CFR No.4028 of 2023 on the file of the learned District Judge, Udhagamandalamm, The Nilgiris District, is furnished hereunder for better and easy understanding:-