SECRETARY MADRAS RACE CLUB CHENNAI Vs. SARASWATHY KAILASAM

JUDGEMENT

(1.) PETITIONER " Madras Race Club challenges the common Order made in M.P.Nos.568, 569, 570/2001 in R.C.A.No.123/ 1994, by the VIII Judge, Small Causes Court, Chennai, refusing to condone the delay of 1586 days in filing the application for restoration of the appeal and consequently rejecting the applications for restoration of appeal and stay Petition.

(2.) SINCE common points are involved in these revisions, the Revision Petitions were heard together and disposed of by this common Order.

(3.) BOTH the counsel have relied on a number of decisions. Submitting that discretion vested in the Court dealing with application under Section 5 of the Limitation Act, 1963 should receive liberal consideration, the learned Senior Counsel Mr.Viduthalai placed reliance upon -