S.K. RAMALINGAM Vs. K. MURUGAN

JUDGEMENT

(1.) Challenging the fair and final order passed in I.A. No. 197 of 2013 in unnumbered appeal ../2013, on the file of the Principal District Court, Erode, the plaintiffs in O.S. No. 40 of 2009, on the file of the Subordinate Court, Gobichettipalayam, have filed the above Civil Revision Petition.

(2.) The plaintiffs filed the suit in O.S. No. 40 of 2009 for declaration, partition and for permanent injunction. After contest, the suit was dismissed by the Trial Court.

(3.) Aggrieved over the same, the plaintiffs filed the unnumbered appeal before the Principal District Court, Erode along with an application in I.A. No. 197 of 2013 to condone the delay of 525 days in filing the appeal.