P R ADIKESAVAN Vs. KANNAMMALE

JUDGEMENT

(1.) APPLICATION No.4234 of 2007 has been filed to condone the delay of 678 days in filing the application to restore C.S. No. 473 of 2001 which was dismissed for default in taking steps as against the defendants 2 and 3 on 21.4.2005 and to restore the said suit.

(2.) APPLICATION No.4135 of 2007 has been filed to condone the delay of 3323 days in filing the application to restore C.S. No.336 of 1996 which was dismissed for default in taking steps as against the defendants 2 and 3 on 25.2.1998 and to restore the said suit.

(3.) PAGE 57 of the typed set is a complaint letter made by Mr. S.B. Fazluddin, Advocate who appeared for Mr. P.R. Adikesavan in the suit in C.S.No.473 of 2001, which reads as follows: