BAJRANGLAL DAMANI Vs. DHANABAKIAM AMMAL (DECEASED)

JUDGEMENT

(1.) C .R.P. No. 530 of 1997 is against the order dated 29.11.1996 in R.C.A. No. 8 of 1995 on the file of the VII Judge, Small Causes Court, Madras, dis -missing the appeal preferred against R.C.O.P. No. 2271 of 1993 on the file of the XIV Judge, Small Causes Court, Madras.

(2.) C .R.P. No. 531 of 1997 is against the order dated 29.11.1996 in M.P. No. 600 of 1996 in R.C.A. No. 8 of 1995 on the file of the VII Judge, Small Causes Court, Madras. The said M.P. No. 600 of 1996 was filed for condoning the delay of 135 days in filing the certified copy of the order of the Rent Controller in the appeal. Consequently, the appeal itself was dismissed for non -production of the certified copy of the order.

(3.) THE tenant in the above R.C.A. No. 402 of 1994 filed a petition under Section 5 of the Limitation Act under S.R. No. 24728 of 1996 for condoning the delay of 14 days in filing a petition to restore R.C.A. No. 402 of 1994, dismissed for default on 30.8.1996. The ten -ant filed another petition under S.R. No. 24729 of 1996 to restore the appeal R.C.A. No. 402 of 1994, dis -missed for default on 30,8.1996. He filed a memo under S.R. No. 24726 of 1996 for receiving the certified copy of the order in R. CO.P. No. 2981 of 1992 in R.C.A. No. 402 of 1994.