(1.) This Civil Revision Petition has been filed against the fair and decreetal order dated 31.10.2018 passed in I.A. No. 71 of 2018 in A.S. No. 7 of 2012 by Mahila Court, Perambalur.
(2.) Before the Court below, the first defendant filed this application to condone the delay of 339 days in filing the petition to restore the appeal suit, which was dismissed for default. The said application was dismissed by the Court below through the impugned order, as against which the present revision has been filed.
(3.) Learned counsel for the petitioner would submit that, the earlier advocate, who appeared for the revision petitioner, since was not well, the revision petitioner had engaged another counsel and after having engaged another counsel, the matter has been entrusted to him. However, the newly engaged counsel also could not proceed with the matter by making arguments on four occasions between 10.04.2017 to 20.04.2017 and therefore, the appeal suit was dismissed for default.