V KALAPPA Vs. V DANESWARI

JUDGEMENT

(1.) Case has been taken up on the second call nobody has appeared on behalf of the Petitioner even though information about this date has been sent by speed post on 28.12.2018 and it has been delivered to both the Petitioner and his counsel.

(2.) The present Revision Petition has been filed with the delay of about 505 days and an Application seeking condonation of delay has also been filed. We have perused the Application seeking condonation of delay and the only ground given is in paragraph 4, which is reproduced below:

(3.) Neither the nature of illness nor any certificate of the treating doctor has been attached so as to for what period the Petitioner was confined to bed or was advised to take rest. The Revision Petition has been filed on 27.01.2016 and the delay has not been satisfactorily explained and therefore the Application seeking condonation of delay is hereby rejected. Consequently the Revision Petition is also rejected.