DHANALAKSHMI Vs. RADHAKRISHNAN

JUDGEMENT

(1.) CHALLENGE is made to an order of the Principal District munsif, Gingee made in I. A. No. 884 of 2004 in an unnumbered O. S. to condone the delay of 1068 days in representation of the plaint.

(2.) THE Court heard the learned counsel for the revision petitioner and the respondent.

(3.) THE learned counsel for the respondent would submit that even from the affidavit it is seen that the plaint was returned not only for rectification of mistake but also for affixing the court fee. But there was a delay of 1068 days for representation of the plaint. THE reason adduced that the petitioner was old, feeble and sick could not be accepted for simple reason that the plaintiff was 45 years old. No evidence was available to prove her sickness which causes the delay of 1068 days. As such, the reason adduced by the plaintiff could not be accepted. THE revision petition has got the dismissed.