S SHENBAGAM AMMAL Vs. S S SELVARAJ (DIED)

JUDGEMENT

(1.) Civil Revision Petition No.2046 of 2015 is directed against the order dated 11.06.2010 passed in I.A.No.739 of 2009 in O.S.No.185 of 2004 on the file of the learned Principal District Munsif, Thoothudi, dismissing the petition to condone the delay of 1450 days in filing petition to restore the suit, which was dismissed for default on 02.04.2004.

(2.) Civil Revision Petition No.2047 of 2015 is directed against the order dated 11.06.2010 passed in I.A.No.743 of 2009 in O.S.No.185 of 2004 on the file of the Principal District Munsif, Thoothudi, dismissing the petition to condone the delay of 1925 days to brought on record the legal heirs of the original defendant. The petitioner is the plaintiff and the deceased S.S.Selvaraj is the defendant in the suit. Both are husband and wife.

(3.) Since parties and the averments set out in the affidavits filed in support of petitions are one and same, both revisions were heard together and disposed of by this common order though the Principal District Munsif, Thoothukudi had passed separate order in I.A.Nos.739 and 743 of 2009.