RAJAMMA Vs. ANANTHALAKSHMI

JUDGEMENT

(1.) Sri.Abhinav R., learned counsel for the petitioner.

(2.) The Civil Revision Petition is admitted for hearing. With the consent of the parties, the same is heard finally.

(3.) In this petition, the petitioner inter alia has assailed the validity of the order dated 11.01.2018 passed by the Trial Court by which delay of years in filing the appeal against the order rejecting the application under Order 9 Rule 1 (r) of the Code of Civil Procedure (hereinafter referred to as 'the Code for short) has been condoned by the lower Appellate Court.