REGENT COMPUTRONICS PVT. LTD.

T.V.Venkatasamy Chettiar Appellant

V/S

K.Ayyadurai Respondents

Referred Judgements :-

TAMIL NADU MERCANTILE BANK LIMITED,TUTICORIN VERSUS APPELLATE AUTHORITY UNDER THE TAMIL NADU SHOPS AND ESTABLISHMENTS ACT,MADURAI AND ANOTHER [REFERRED TO]
K.M. BALASUBRAMANIAM VS. C. LOGANATHAN AND ANOTHER [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]
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]
KANDASWAMY VS. KRISHNAMANDIRAM TRUST KARUR [REFERRED TO]
G JAYARAMAN VS. DEVARAJAN [REFERRED TO]
SHANMUGAM VS. CHOKKALINGAM [REFERRED TO]

JUDGEMENT

(1.) CMP No.2179 of 2023 is filed to condone the delay of 1781 days in filing the appeal suit against the judgment and decree passed in OS No.46 of 2014 dtd. 12/12/2018.

(2.) AS SR No.6826 of 2023 is filed under Sec. 96 of CPC against the judgment and decree dtd. 12/12/2018 made in OS No.46 of 2014 on the file of the District Judge Court No.II, Kancheepuram.

(3.) The petitioner is the defendant in the suit and the respondent is the plaintiff in the suit. The suit was instituted for recovery of money and based on the promissory note. The suit was decreed in favour of the respondent-plaintiff on 12/12/2018. However, the Appeal Suit against the decree has been instituted with the delay of 1781 days.

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T.V.VENKATASAMY CHETTIAR Vs. K.AYYADURAI

Referred Judgements :-

JUDGEMENT

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