KASIPALAYAM TOWN PANCHAYAT Vs. ARUMUGAM

JUDGEMENT

(1.) Both the above Civil Revision Petitions are filed challenging the common fair and decretal order dated 30.1.2004 passed in I.A.Nos.660 and 661 of 2004 in C.F.R.No.14330 of 2001 by the Principal District Judge, Erode.

(2.) The petitioner has filed two applications seeking to condone the delay of 355 days and 358 days in representing the appeal memorandum.

(3.) The respondents have filed the suit in O.S.No.480 of 1994 as early as in the year 1994 claiming damages as against the defendants. The petitioner herein is also one of the defendants. The trial Court decreed the suit to the effect that the petitioner as well as the fourth respondent herein shall equally liable to pay damages to the plaintiffs. Subsequently, the petitioner seems to have preferred appeal with deficiency of court fee, which was returned for compliance. In the meanwhile when the plaintiffs/respondents filed Execution Petition in E.P.No.120 of 2003. The petitioner has represented the appeal memorandum along with the applications for condoning the delay of 355 days and 358 days in representing the appeal memorandum. The said applications were dismissed. Against which these revision petitions.