ANGAMUTHU Vs. ARUMUGAM

JUDGEMENT

(1.) The Civil Miscellaneous Petition has been laid by the petitioner/Appellant to condone the delay of 409 days in filing the second appeal.

(2.) The petitioner is the first defendant in O.S. No. 248 of 2005 on the file of the Additional District Munsif Court, Kallakurichi.

(3.) It is found that the abovesaid suit has been laid by the respondents/plaintiffs seeking for the reliefs of declaration and permanent injunction.