KIRUBASANAM KIRUOTHUVIN SABA Vs. T RAMANATHAN

JUDGEMENT

(1.) Aggrieved over the fair and final order in I.A.No.59 of 2011 in O.S.No.909 of 2004 on the file of the Principal Sub-ordinate Judge, Coimbatore, the present Revision came to be filed.

(2.) The brief facts leading to file this Civil Revision Petition is as follows:

(3.) This application has been filed before the court passed the decree originally. Thereafter, in view of the pecuniary jurisdiction, application was transferred to the Principal Subordinate Court. Principal Subordinate Court heard the application on merits and found that there was no sufficient cause shown in the application to condone the delay of 536 days and dismissed the application, as against which the present Revision is filed.