CHINNAMMAL Vs. K PALANI AMMAL

JUDGEMENT

(1.) INVEIGHING upon the order dated 11.11.2008, passed by the learned Sub Court, Bhavani, Erode District, in I.A.No,267 of 2008 in O.S.No,47 of 2008, this civil revision petition is focussed.

(2.) DESPITE printing the name, both parties have not appeared and no representation on their behalf.

(3.) A bare perusal of the order of the lower Court would amply make the point clear that absolutely there was no shred or shrad, iota or miniscule extent of evidence in support of the contention of the defendants relating to the non filing of the written statement. The affidavit of D7 filed in support of the I.A.No,267 of 2008 ex facie and prima facie would fail to carry conviction with this Court for the reason that no prudent litigant would as averred in the said affidavit refrain from taking note of the Court proceedings and that too after entering appearance. It is clear that for a period of more than 3/4th of a year they kept quiet without filing written statement with petition as contemplated under law and allowed grass grow under their feet, in addition to having attracted as against them the maxims Vigilantibus et non dormientibus jura subveniunt - The laws aid those who are vigilant, not those who sleep upon their rights and Interest reipublicae ut sit finis litium - It concerns the state that there be an end of law suit. It is for the general welfare that a period be put to litigation. Despite the revision petitioners having been set exparte as early as on 08.01.2008, they chose to file the said I.A. only on 18.08.2008. As such the lower Court appropriately and appositely dismissed the said application which was filed at the argument stage of the O.S.No,47 of 2007. Hence there is no merit in the revision petition accordingly, the same is dismissed confirming the order of the lower Court. No costs. Consequently, connected miscellaneous petition is closed.