REGENT COMPUTRONICS PVT. LTD.

D. MURALIDHARAN Appellant

V/S

Chennappan Respondents

Referred Judgements :-

THE GENERAL MANAGER,HEAVY VEHICLES FACTORY,AVADI AND ANOTHER V. T.SHADRAK [REFERRED TO]
Y.CUSBAR V. K.SUBBARAYAN [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
BHAGMAL VS. M P COOPERATIVE MARKETING AND CONSUMER FED LIMITED [REFERRED TO]
STATE OF NAGALAND VS. LIPOK A O [REFERRED TO]
SOHAN SINGH VS. STATE OF UTTARANCHAL [REFERRED TO]
P RAMA IYER VS. V RAMASWAMI NAIDU [REFERRED TO]
LALLIAMMAL VS. THULASI [REFERRED TO]
SUNDAR GNANAOLIVU VS. RAJENDRAN GNANAVOLIVU [REFERRED TO]
Yanaimal Thottam Trust VS. B Lakshmanan [REFERRED TO]
S MOHAN VS. CRUZ MARY [REFERRED TO]
A MUTHUSAMY VS. MUNIAMMAL [REFERRED TO]
SYED NUSARATHULLAH VS. NATARAJAN [REFERRED TO]

JUDGEMENT

(1.) THIS revision petition has been filed against the order dated 6.1.2004, passed in I.A.No.122/2003 in unnumbered suit on the file of the Principal Sub -Court, Erode (now numbered as O.S.No.105/2004 on the file of the Principal District Munsif -s Court, Erode).

(2.) THE defendant in O.S.No.105/2004 on the file of the Principal District Munsif Court, Erode is the revision petitioner before this Court. He is aggrieved by the order of the trial Court dated 6.1.2004 made in I.A.No.122/2003 by which the trial Court condoned the delay of 1664 days in representing the suit papers on condition that a sum of Rs.1,500/ - to be paid to the other side as cost. Subsequent to the order dated 6.1.2004 the suit was numbered as O.S.No.105/2004.

(3.) HEARD the learned counsel for the revision petitioner and the learned counsel for the respondents. I have also perused the documents filed and the judgments referred to by them in support of their submissions.

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D. MURALIDHARAN Vs. CHENNAPPAN

Referred Judgements :-

JUDGEMENT

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