BHAVANI Vs. MUSTAFA

JUDGEMENT

(1.) This Civil Revision Petition arises against the order dated 09.12.2016 made in I.A. No. 604 of 2012 in O.S. No. 59 of 2007 on the file of Principal Subordinate Judge, Puducherry.

(2.) The facts of the case is as follows:

(3.) The learned counsel for the petitioner would submit that this Court as well as the Hon'ble Supreme Court has held that there should be a liberal, pragmatic, justice-oriented, non- pedantic approach, while dealing with an application for condonation of delay. Eventhough the petitioner has stated sufficient causes for condoning the delay, the lower court did not consider the facts as well as the catena of decisions, has erroneously dismissed the said application. Challenging the order passed by the Court below, the present Revision has been filed before this Court.