G.NATARAJ Vs. SAGUNTHALA

JUDGEMENT

(1.) The Civil Revision Petition is filed against the fair and the decreetal order dated 19.10.2012 made in I.A.No.185 of 2012 in A.S.CFR.No.11180 of 2012 (Transferred from the Principal District Court, Erode) on the file of the Principal District Court, Tiruppur.

(2.) The petitioner is the appellant/defendant in A.S.CFR.No.11180 of 2012, on the file of Principal District Judge, Erode. The respondent / plaintiff has filed the above suit against this petitioner / defendant for recovery of amount of a sum of Rs.1,78,725/- with the future interest on the Principal amount of Rs.1,50,000/-.

(3.) The said suit was decreed on 21.10.2011 by the Subordinate Court, Dharapuram. Against the said judgment and decree in O.S.No.41 of 2009 dated 21.10.2011, the petitioner / appellant has preferred and filed an appeal before the learned District and Sessions Judge, Erode. The learned District and Sessions Judge, Tiruppur with a delay of 239 days in filing the said appeal. The said condone delay petition was numbered in I.A.No.185 of 2012 in ASCFR.No.11180 of 2012.