MARY Vs. VASANTHA KUMARI

JUDGEMENT

(1.) HEARD the learned counsel appearing for both sides. Admit.

(2.) THIS revision petition has been directed against the order passed in I.A.No.1490 of 2008 in O.S.No.1683 of 1988, an application filed under Section 5 of the Limitation Act to condone the delay of 33 days in filing a petition under Order 9 Rule 13 CPC. The learned trial Judge had dismissed the said application on the ground that the suit is of the year 1988 and the defendants have failed to proceed with the suit and only drag on the proceedings, the application has been filed, without going into the merits of the application. In the affidavit to the application the reasoning stated for the delay by the petitioner was that on the date of hearing of the suit ie., 16.2.1988 his brother who was ailing from heart disease died. THIS fact was failed to be taken into consideration by the learned trial Judge while dismissing the application. Under such circumstances, I am of the view that an opportunity must be given to the defendants to defend the suit wherein they have already filed their written statement.