NOORJAHAN AND ANOTHER Vs. SIRAJUDEEN AND OTHERS

JUDGEMENT

(1.) The Civil Revision Petition is filed against the fair and decretal order dated 20.06.2011 made in I.A. No.1979 of 2009 in A.S. CFR. No.25982 of 2009 on the file of the Principal District Court, Coimbatore.

(2.) The petitioners are defendants 1 and 2, first respondent is plaintiff and respondents 2 and 3 are the defendants 3 and 4 in O.S.No.63 of 2000 on the file of the Subordinate Court, Udumalpet. The first respondent filed the said suit for specific performance of agreement of sale. The suit was decreed on 21.02.2006. The petitioners filed appeal along with present I.A.No.1979 of 2009 to condone the delay of 1274 days in filing the appeal.

(3.) According to the petitioners, due to financial problem, they could not file the appeal in time. The delay is neither wilful nor wanton.