R P KRISHNAMURTHY Vs. R P VENAKTACHALAM

JUDGEMENT

(1.) Mr.Y.V.Prakash, learned advocate, for Mr.Y.K.Narayana Sharma, appears for the respondent nos.1 to 5.

(2.) Mr.Kiran Kumar, learned advocate, appears for the respondent nos.6 to 8.

(3.) After hearing Mr.T.N.Raghupathy, learned advocate, in support of the application for condonation of delay of 41 days in filing the appeals, Mr.Y.V.Prakash, and Mr.Kiran Kumar, learned advocates for the respondent nos.1 to 5 and 6 to 8 respectively, we are satisfied that the appellant was prevented by sufficient cause from presenting the memorandum of appeals in time.