SUNDARAMMAL Vs. N. ADINARAYANAN

JUDGEMENT

(1.) The petitioners are aggrieved by the fair and decretal order dated 6.1. 2015 passed in I.A.No. 1053 of 2012 O.S.104/2015 by the Sub- Court Coimbatore.

(2.) By the impugned order the court below has condoned the delay of 3949 days in representing the plaint pursuant to which the suit was numbered as O.S.104/2015.

(3.) The petitioners are the 1st 4 defendants who are the owners of the suit shall property along with the 5th defendant (2nd respondent herein).