(1.) THIS Civil Revision Petition is filed against the order passed by the learned Principal District Judge, Namakkal in dismissing the I.A.No.2082 of 2004 in M.C.O.P.No.276 of 2002 filed by the petitioner seeking to condone the delay of 747 days in filing the application to restore the M.C.O.P. No.276 of 2002, dismissed for default.
(2.) THE brief facts are as follows:- THE petitioner herein is the claimant in M.C.O.P.No.276 of 2002 on the file of the Principal District Judge, Namakkal. He has filed the said O.P. against the Respondents, praying for compensation of Rs.1,50,000/- towards the injuries sustained by him in an accident took place on 27.1.2002. THE Respondents are the owner of the vehicle involved in the accident and the Insurer of the said vehicle.
(3.) CONSIDERING the facts and circumstances of the case, this Civil Revision Petition is allowed subject to the condition that if award is passed in favour of the petitioner after the trial of the M.C.O.P. the period from 25.6.2002 till 10.8.2004 will be excluded from calculating interest for the said award amount. With these observations, this Civil Revision Petition is allowed. No costs.