KAVITHA Vs. N. USHA

JUDGEMENT

(1.) C.R.P.(MD) No.1192 of 2014 is filed against the order, dated 25.07.2013, made in I.A.No.114 of 2013 in O.S.No.119 of 2009, on the file of V Additional District Court, Madurai. C.R.P.(MD) No.1367 of 2014 is filed to direct the learned V Additional District Judge, Madurai, to dispose of the suit in O.S.No.119 of 2009, within a time frame to be fixed by this Court. C.R.P.(MD) No.1462 of 2014 is filed to set aside and revise the order, dated 13.02.2014, made in I.A.No.353 of 2012 in O.S.No.119 of 2009, on the file of V Additional District Court, Madurai.

(2.) THE issues involved in all the three revision petitions are interlinked. Hence, common order is passed in all the three revision petitions. For the sake of convenience, the parties herein are referred to as they are arrayed in the suit in O.S.No.119 of 2009.

(3.) THE plaintiffs filed I.A.No.189 of 2012 to condone the delay in filing the application to restore the suit and also filed an application in I.A.No.353 of 2012, to restore the suit, which was dismissed for default on 16.02.2012. The application in I.A.No.189 of 2012 was allowed on payment of costs of Rs.1,000/ -. As the first defendant refused to receive the cost, the said amount was deposited into Court. The first defendant in her counter affidavit filed in I.A.No.353 of 2012, pointed out that the said application was filed only against her as first defendant and other defendants were not made party to the said application.