SULOCHANA Vs. P K ESWARAN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 22.01.2008 passed by the learned District Munsif, Gobichettipalayam in I.A.No,928 of 2006 in O.S.No,324 of 2000, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioner as well as the learned counsel appearing for the respondents.

(3.) WHEREAS the learned counsel for the respondents/defendants would invite the attention of this Court to the laches committed by the plaintiff in prosecuting the matter. The suit was filed in the year 2000 whereas I.A was filed in the year 2006 and that too, after commencement of trial of the suit. Accordingly, he prays for the dismissal of the revision petition.