JOSEPH MICHAEL Vs. K RAMACHANDRAN

JUDGEMENT

(1.) THIS is an application filed by the defendant in the suit, under Order 14, Rule 12 of Original Side Rules, read with S. 151 of Civil Procedure Code to condone the delay of 255 days in filing the appeal against the order of the learned Master passed in the Application No. 3453 of 1989 dated 23-4-1990.

(2.) APPLICATION No. 1175 of 1991: This is an application filed by the defendant under Order 14, Rule 12 and Order 7, Rule 9 of the Original Side Rules to set aside the order passed by the learned Master made in APPLICATION No. 3453 of 1989, on the grounds mentioned therein.

(3.) APPLICATION No. 1177 of 1991: This application was filed by the defendant under Order XIV, Rule-12 of the Original Side Rules and S. 151 of Code of Civil Procedure, praying for the stay of the execution of the decree dated 21-6-1990, made in C.S. No. 127 of 1985 on the file of this Court, pending disposal of the appeal.