M. MALARAVAN Vs. T. T. IYYANARAPPAN

JUDGEMENT

(1.) CMP No.8003 of 2022 is filed under Sec. 5 of the Limitation Act to condone the delay 1278 days in filing the appeal against judgment and decree dtd. 22/1/2018 made in OS No.39 of 2008 on the file of the learned Principal District Judge, Namakkal.

(2.) AS SR No.23059 of 2022 is filed under Sec. 96 r/w Order 41, Rule 1 of CPC against the judgment and decree dtd. 22/1/2018 made in OS No.39 of 2008 on the file of the learned Principal District Judge, Namakkal.

(3.) The judgment and decree was passed on 22/11/2018 and the petitioners have chosen to file Appeal Suit on 30/3/2022 after a lapse of about four years.