CH SANGAIAH Vs. M SOWBHAGYAMMA

JUDGEMENT

(1.) Heard

(2.) This application is filed to condone the inordinate delay of 224 days in preferring the revision. The reason given in the affidavit is that the petitioner could not contact his advocate as his advocate was attending to his father who was shifted to Appollo Hospital, Hyderabad and copy of the order was served on his Advocate at Khammam on 21-4-1992. Ultimately, the father of his advocate died on 10-11-1992 and after that, there was no explanation as to why the petitioner could not contact the advocate.

(3.) In a recent decision of Apex Court reported in P.K. Ramachandran vs. State of Kerala and another. Their Lordships have observed.