V SENTHILKUMARAN Vs. C SANTHOSHKUMAR

JUDGEMENT

(1.) THE above Civil Revision Petition has been filed against the order dated 23. 06. 2003 in I. A. No. 676/2003 in un-numbered O. S. No.- of 2003 passed by the learned principal Sub-Judge, Virudhachalam.

(2.) THE civil revision petitioner herein is the plaintiff in un-numbered O. S. No.- of 2003 on the file of the learned Principal Sub-Judge, Virudhachalam.

(3.) THE civil revision petitioner/plaintiff has filed i. A. No. 676/2003 praying for condonation of delay of 565 days in representing the plaint. Admittedly, the suit is filed for recovery of sum of Rs. 95,193. 25 against the defendant and the revision petitioner/plaintiff/petitioner has affixed deficit Court fee while filing the plaint before the Trial Court. It appears that 15 days time was granted by the Trial Court for paying the deficit Court fees. In the affidavit in I. A. No. 676/2003 filed by the revision petitioner/plaintiff/petitioner, it is averred that the revision petitioner was not well and he could not get money from outside also and therefore, he was not in a position to pay the deficit Court fee and to represent the plaint before the Trial Court. In that process there is a delay of 565 days in representing the plaint before the court below.