SARDHAR SAHIB Vs. SYATH JAFER SAHIB

JUDGEMENT

(1.) THIS Civil Revision Petition arises out of the dismissal of an application to condone the delay in representing the papers in an application to set aside the ex parte decree.

(2.) HEARD Mr. S. Kamadevan, learned counsel appearing for the petitioner Mr. P. Valliappan learned counsel appearing for the respondent took notice on caveat. Therefore, the revision itself was taken up for disposal in view of narrow scope of the controversy involved.

(3.) IT is repeatedly held by this Court that the consideration for condoning the delay in filing, is different from the consideration, that should weigh in the mind of the Court, while considering the application for condoning the delay in representation.