- (1.) THIS Civil Revision Petition has been filed to get set aside the order dated 10.11.2011 passed in I.A.No.213 of 2010 in A.S.S.R.No.97 of 2012, by the learned Sub Judge, Pudhukottai.
(2.) HEARD both sides. Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of the disposal of this Civil Revision Petition, would run thus: The respondent /plaintiff filed the suit for partition and obtained a preliminary decree. Thereafter, he filed the application for obtaining final decree and it is pending. While so, the defendant No.10 Arumugham, presented the appeal memorandum through his advocate on 25.10.1999. It appears that it was returned for complying with certain remarks; subsequently, it was represented with a delay of 3976 days, in which the plaintiff entered appearance and contested the matter. On hearing both sides, the first Appellate Court dismissed that application.
(3.) BEING aggrieved by and dissatisfied with the order passed by the lower Appellate Court, this Civil Revision Petition has been focussed by the revision petitioner on various grounds.;