V ABHIRAMI Vs. SECRETARY PRATHABA SIMHAPURAM CO OPERATIVE BUILDING SOCIETY LTD SRINIVASAPURAM THANJAVUR

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order passed in IA. 44 of 1990 is unnumbered CMA of 1990 on the file of Co-operative Tribunal, Madurai.

(2.) SHORT facts are:

(3.) PER Contra, Mr. R. Swaminathan, learned Additional Government Pleader, would submit that intimation was sent to the revision petitioner about the passing of the ex parte order even on 8.5.1989 and absolutely no valid reason is given for condoning the delay. Only on 29.1.1990, an application for obtaining certified copy of the award was filed and in the circumstances the order of the Tribunal is correct.