CHAKRAPANI Vs. ELLAMMAL

JUDGEMENT

(1.) THE order passed in I.A.No.115 of 2002 in unnumbered A.S.No. /2002, on the file of the Sub Court, Cheyyar is under challenge before this Court.

(2.) THE said application in I.A.No.115 of 2002 was filed by the defendant/appellant in unnumbered appeal to condone the delay of 1027 days in re-presentation. THE appeal was returned by the Officer for rectifying some defects.