M. SUBRAMANIYAN Vs. DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) The instant civil revision petition has been filed challenging the order dated 26.02.2014 passed by the learned Principal District Judge, Salem in I.A. No. 9 of 2011 in unnumbered CMA (CS) .. of 2011 Brief facts leading to the filing of the instant revision under Section 115 of the Code of Civil Procedure:

(2.) The petitioner is the appellant in the unnumbered appeal before the learned Principal District Judge, Salem as against the award dated 19.09.2008 passed by the Deputy Registrar, Omalur Cirlce. The petitioner has suffered the award dated 19.09.2008 along with others by which he was jointly or severally liable along with others to pay the award amount to the respondents. The petitioner did not prefer the appeal on time. But instead preferred an appeal along with a condone delay application viz., I.A. No. 9 of 2011 to condone the delay of 1003 days in filing the appeal before the learned Principal District Judge, Salem, Special Appellate Court for Co-operative cases. The reasons given in the affidavit filed in support of I.A. No. 9 of 2011 are as follows:

(3.) A counter affidavit was also filed by the respondents in I.A. No. 9 of 2011 in unnumbered CMA (CS) .. of 2011 denying the averments contained in the affidavit filed in support of I.A. No. 9 of 2011. By order dated 26.02.2014, the learned Principal District Judge, Salem (Special Court for Co-operative cases) dismissed I.A. No. 9 of 2011 in unnumbered CMA (CS) .. of 2011 on the ground that no sufficient reasons have been given by the petitioner for condoning the inordinate delay of 1003 days. Aggrieved by the same, the instant civil revision petition has been filed under Section 115 of the code of Civil Procedure.