ARUKKANI Vs. G LOGANATHAN

JUDGEMENT

(1.) The relief sought for in this revision petition is to set aside the fair and decreetal order dated 10.03.2015 made in I.A.No.68 of 2014 in Un.No.A.S.of 2014 on the file of the learned Principal Sessions Judge, Namakkal.

(2.) The respondent /plaintiff filed the suit in O.S.No.360 of 2008 before the learned Subordinate Judge, Thiruchengode, for partition. The suit was decreed on 07.09.2012. Against which the revision petitioners/defendants filed an appeal in unnumbered A.S.of 2014 before the learned Principal District Judge, Namakkal.Subsequently, the revision petitioner filed an application in I.A.No. 68 of 2014 in unnumbered A.S.No. of 2014 in O.S.No.360 of 2008 before the learned Principal District Judge, Namakkal for condoning the delay of 569 days in filing the appeal.

(3.) After hearing both sides, the learned trail Judge dismissed the application by an order dated 10.03.2015 in I.A.No. 68 of 2014 in unnumbered A.S. of 2014 in O.S.No.360 of 2008.