KUPPUSAMY Vs. KUPPAMMAL

JUDGEMENT

(1.) AN order of the District Munsif, Sathyamangalam made in i. A. No. 1092 of 2004 in O. S. No. 177 of 1997 is the subject matter of challenge in this revision.

(2.) HEARD the learned counsel on either side.

(3.) THE only objection raised by the learned counsel for the respondent is that though there was a delay of 2203 days, no sufficient reason was adduced to condone such an inordinate delay and hence the application was rightly dismissed and hence the order has got to be sustained.