MUTHAMMAL Vs. GURUNATHAN

JUDGEMENT

(1.) BY consent of both the counsel, the Civil Revision petition itself is taken up for final disposal.

(2.) THE plaintiff in O. S. No. 502 of 1990 on the file of the District Munsif Court , melur, has filed the said suit for partition of her 1/10th share in the suit properties. THE suit has been dismissed on 20. 9. 1990 for non-payment of batta. On coming to know of the same, the petitioner herein has filed I. A. No. 86 of 1995 for condoning the delay of 982 days in filing the petition for restoration of the suit stating that the suit was pending at Melur and she engaged the counsel at Madurai and the counsel has failed to take care of the matter. THEreafter, she came to know about the same and the counsel at Madurai entrusted the matter to the local counsel. Now the jurisdiction lies within the District Munsif Court .