AKBAR ALI Vs. M.SALIK HASAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the fair and final order, dated 16.04.2014, passed in I.A.No.186 of 2013, in O.S.No.70 of 2012, on the file of I Additional Sub Court, Erode.

(2.) The respondent herein as a plaintiff filed a suit for declaration of title, delivery of possession and for damages in O.S.No.70 of 2012 on the file of I Additional Sub Court, Erode. The same was decreed exparte on 05.09.2012.

(3.) The learned counsel for the respondent would submit that there is no justification at all to condone the delay of 171 days and therefore, the Court below has rightly dismissed the same and therefore the delay cannot be condoned. It is also pointed out that the defendants/petitioners herein has been keep on changing their counsel in order to procrastinate the proceedings and therefore the delay is not condonable.