C. PONNAN Vs. P. MURUGAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order passed in I.A. No. 57 of 2018 in M.C.O.P. No. 1162 of 2009 dtd. 20/7/2018 on the file of the I Additional Sub Court, Melur Camp.

(2.) I.A. No. 57 of 2018 has been filed by the petitioner to condone the delay of 1346 days to restore the claim application that was dismissed for default on 6/6/2014.

(3.) The learned counsel for the petitioner would submit that the petitioner is a fruit vendor and he has shifted his house from Madurai to Chennai. Hence, he could not get any communication from his counsel and he was totally unable to appear before the Court because of the inconvenience that was prevailing by way of communication. The learned counsel for the the second respondent vehemently denied the facts and the reasons stated in the affidavit.