JAYARAMA GOUNDER Vs. NEELA

JUDGEMENT

(1.) THIS revision has been directed against the order passed in I.A.No.1484 of 2008 in O.S.No,311 of 1996 on the file of the District Munsif, Madurantakkam.

(2.) THE said suit in O.S.311 of 1996 was filed for partition by the respondents herein against the revision petitioner. An exparte decree was passed in the suit on 23.11.2000. THE revision petitioner has filed an application under Section 5 of the Limitation Act to condone the delay of 2759 days in filing the application under Order 9 Rule 13 of CPC. THE said application was dismissed by the learned trial Judge, against which the present revision has been filed.

(3.) WITH the above observations, the Revision is disposed of. Connected Miscellaneous Petition is closed. No costs.