REGENT COMPUTRONICS PVT. LTD.

Sabitha Banu Appellant

V/S

H. M Mansur Ali Respondents

Referred Judgements :-

TAMIL NADU MERCANTILE BANK LTD. TUTICORIN VERSUS APPELLATE AUTHORITY [REFERRED TO]
RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
AJIT SINGH THAKUR SINGH VS. STATE OF GUJARAT [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
M K PRASAD VS. P ARUMUGAM [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
ORIENTAL AROMA CHEMICAL INDUSTRIES LTD VS. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION [REFERRED TO]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED TO]
C SUBRAMANIAM VS. TAMIL NADU HOUSING BOARD [REFERRED TO]
SHANMUGAM VS. CHOKKALINGAM [REFERRED TO]
K M BALASUBRAMANIAM VS. C LOGANATHAN [REFERRED TO]

JUDGEMENT

(1.) The Civil Miscellaneous Petition has been filed to condone the delay of 2646 days in filing the First Appeal, challenging the Judgment and Decree dtd. 29/10/2012 made in O.S.No.160 of 2011 on the file of the I Additional District Court, Coimbatore.

(2.) The learned counsel appearing on behalf of the petitioner mainly contended that the petitioner has mediated with the respondent for the purpose of settling the issues. On account of such mediation, the petitioner has not chosen to file the appeal suit immediately and thus, the delay is to be condoned.

(3.) The learned counsel appearing on behalf of the respondents 1 and 2, denied the said contention by stating that there was no Mediation and the reasons stated in the affidavit are false and not substantiated.

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SABITHA BANU Vs. H. M MANSUR ALI

Referred Judgements :-

JUDGEMENT

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