RAMALINGAM Vs. RANGANAN

JUDGEMENT

(1.) Crp.No.350 of 2015 has been filed against order dismissing the petitioners' application to condone the delay of 150 day in filing a petition to set aside the exparte order in the Execution Petition.

(2.) Crp.No.351 of 2015 has been filed against the order dismissing the petitioners' application filed under Order 21 Rule 106 and 151 of CPC to set aside the exparte order passed on 26.06.2013 .

(3.) Crp.No.352 of 2015 has been filed against the order dismissing the petitioners' application filed under Order 21 Rule 69 CPC to stay the Execution Proceedings till the disposal of the E.A.No.10 of 2014.