V VIJAYAN Vs. A/M VAIKUNDAPERUMAL TEMPLE

JUDGEMENT

(1.) The relief sought for in the present Civil Revision Petition is to set aside the fair and Decretal order dated 11.08.2017 passed in I.A.No.192 of 2016 in A.S.No.19 of 2007, on the file of the learned Subordinate Judge, Kanchipuram.

(2.) The order under challenge in the present Civil Revision Petition is the rejection of petitioner's application seeking to condone the delay of 1147 days in filing the restoration application.

(3.) The respondent herein had filed a suit in O.S.No.76 of 1997 before the learned District Munsif, Kanchipuram seeking for a decree of Permanent Injunction restraining the petitioner from proceeding with the construction over the suit properties.