VARASIDDHI VINAYAGAR TEMPLE Vs. V RADHA

JUDGEMENT

(1.) THIS revision petition has been directed against the order dated 22.02.2002 passed by the Principal Judge, City Civil Court, Chennai, in CMP.No.1258 of 2001 in A.S.SR.No,24156 of 2001.

(2.) THE revision petitioner herein is the appellant before the lower Appellate Court. He had filed the petition to condone the delay of 235 days in preferring the appeal against the judgment and decree passed by the lower Court in dismissing the suit filed by the plaintiff in O.S.No,759 of 2001 on 14.07.1992. THE said condonation petition was dismissed by the lower Appellate Court, against which the present revision has been filed.

(3.) THE learned counsel for the respondent would submit in his argument that the Executive Officer of the Temple had not obtained permission of his higher authorities, but it has not been clearly stated by the petitioner on what date he consulted the legal Department in the Office of the Commissioner HR & CE, and on what date he was directed to get the opinion of the Government Pleader. He would further submit that the delay has not been properly explained by the petitioner and the delay condonation petition has been rightly dismissed by the first appellate Court after considering all the relevant materials on records. Hence, he would request the Court to dismiss the revision petition.