MRS. PORKODI Vs. P. SHANMUGANATHAN

JUDGEMENT

(1.) The Civil Revision Petition has been filed to set aside the fair and decretal order dated 18.03.2016 passed in I.A.No.447 of 2015 in O.S.No.1583 of 2008 on the file of the learned District Munsif cum Judicial Magistrate at Sriperumbudur.

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

(3.) The learned counsel for the petitioner/plaintiff submitted that the petitioner denied the reasons stated by the respondent in the affidavit for the inordinate delay in filing I.A.No.447 of 2015. The respondent has also produced any relevant material before the Court below to prove that he was suffering from acute Intra Ventricular Disc Collapse and he became immovable and speechless and lost his memory and other defects. Hence, the impugned order passed by the Court below is liable to be set aside.