PANCHAYAT BOARD CHENGAM Vs. JANAKI

JUDGEMENT

(1.) INASMUCH as the issue involved in all the civil revision petitions are one and the same, a common order is being passed.

(2.) THE Civil Revision Petition, in C.R.P.No.373 of 2010, had been filed to set aside the fair and decretal order, dated 3.9.2009, made in I.A.No.117 of 2008, in I.A.No.2 of 2008, in O.S.No.96 of 2004, on the file of the District Court, Tiruvannamalai.

(3.) THE learned counsel appearing on behalf of the petitioner had submitted that the interlocutory application in I.A.No.68 of 2009, has been filed by the petitioner for the condonation of the delay of 256 days in filing the objections by the petitioner for the report of the Advocate Commissioner, dated 18.2.2008.