P SUNDARARAJAN Vs. S PALANISAMY GOUNDER

JUDGEMENT

(1.) AN order of the learned Subordinate Judge, Pollachi dismissing the applications filed by the petitioners to condone the delay of 13 days and 6 days respectively in preferring the appeals from the judgment of the trial Court whereby the suits for recovery of money were dismissed.

(2.) THE Court heard the learned counsel for the petitioners. THEre is no representation on the respondent side, when the matter was taken up for final hearing.

(3.) TAKING into consideration the facts and circumstances of the case, instead of directing the petitioners to approach the Court for seeking extension of time, this Court is of the considered opinion that it would be fit and proper that the lower Court shall take up the appeals on file subject to the condition that the petitioners should pay a sum of Rs.2,000/- in each case as costs to the respondent within a period of four weeks here from and file a memo to that effect before that Court.