V MANOHARAN Vs. P AYYASAMY

JUDGEMENT

(1.) THE petitioner/defendant has projected the Civil Revision petition as against the order dated 31.07.2009 made in I.A.159 of 2009 in O.S.No,352 of 2007 by the I Additional Sub Judge, Coimbatore in dismissing the application filed by the Revision petitioner/Defendant under Section 5 of the Limitation Act praying to condone the delay of 375 days in filing the set aside application.

(2.) TO avoid an avoidable delay, in the interest of justice, this Court dispenses with the issuance of notice to the respondent/Plaintiff.

(3.) THIS Court has paid its anxious consideration to the arguments advanced by the learned counsel for the petitioner and noticed the same.