MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION LTD Vs. AYYAPPAN; RAJINI ALIAS RAAJINI ALIAS RAHINI; RAJAKUMARAN; S MARIA JOHN; S KUMAR

JUDGEMENT

(1.) Miscellaneous Petition No.1 of 2009 for condoning the delay of 1370 days in representing the C.M.A.(MD)SR.No.40556 of 2005 is listed today before this Court. Appellant furnished a typeset of papers containing the award and decree dated 4.12.2004 passed in M.C.O.P.No.15 of 2003. On going through the award, this Court is not inclined to entertain the appeal on merits. However, for the purpose of numbering and disposal of the appeal, the delay of 1370 days in representing the C.M.A.(MD)SR.No.40556 of 2005 is condoned.

(2.) M.P.No.1 of 2010 filed to condone the delay of 1167 days in paying the deficit court fee is condoned. Further, in view of the order that is to be passed in the appeal, the notice to the respondents in the M.P.No.2 of 2010 to condone the delay in filing the appeal is dispensed with and the delay is condoned.

(3.) The Registry is directed to number the appeal and other connected petitions and the appeal is disposed off on merits.