S. SATHYANARAYANAN Vs. T.N. SENTHILVELAN

JUDGEMENT

(1.) The Civil Miscellaneous Petition has been laid by the petitioners to condone the delay of 193 days in preferring the first appeal.

(2.) The first respondent herein has laid the suit against the petitioners and other respondents for partition and also to declare the sale deeds dated 13.12.2004 and 31.12.2004 executed by the defendants 5 and 6 through their power agent the 7th defendant in favour of the defendants 8 and 9 as null and void and for costs.

(3.) It is found that the Court below had entertained the suit levied by the first respondent by way of the judgment and decree dated 21.04.2007. Impugning the same, the petitioners have preferred the first appeal. However, as there occurred the delay of 193 days in preferring the same, to condone the delay, the present petition has been laid.