KALUVAYAMMAL Vs. PERUMAL

JUDGEMENT

(1.) Heard Mr.C.Jeganathan, learned counsel appearing for the petitioners and Mr.M.Karuppasamy pandian, learned counsel appearing for the respondent.

(2.) The petitioners filed the above Civil Revision Petition, challenging the order dated 04.01.2007 in I.A.No.283 of 2006 in O.S.No.303 of 2000 on the file of the learned Subordinate Judge, Uthamapalayam.

(3.) On the side of the petitioners, it is stated that the second petitioner who is the son of the first petitioner was suffering from cancer and first petitioner was not able to move as she is a handicapped person and the counsel on record has not stated about the hearing date so she could not present the written statement in time. It is further stated that there is no enforceable agreement between the revision petitioners and the respondent and he prayed to set aside the order passed by the lower Court and the petition under Section 5 of the Limitation Act is to be allowed.