D PANNEER @ PANNERSELVAM Vs. BALARAMAN

JUDGEMENT

(1.) This Miscellaneous Petition is filed to condone the delay of 1030 days in preferring the Second Appeal, against the Judgment and Decree in A.S.No.95 of 2011, dated 17.12.2012.

(2.) The suit was filed by the Plaintiff in O.S.No.813 of 2004, on the file of the learned District Munsif, Poonamalle and a decree was passed on 30.09.2011 and confirmed in the above said appeal in A.S.No.95 of 2011.

(3.) In paragraph 5 of the affidavit filed in support of this petition, it is stated that the petitioner is a old man and he is not in a position to file an appeal by spending money before this Court, against the Judgment and Decree in A.S.No.95 of 2011 dated 17.12.2012. Other than the said reason, the petitioner has not stated any other reason for inordinate delay of 1030 days in filing the Second Appeal.