G RAJARAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE unsuccessful plaintiff in the suit O.S.SR. No. 20260 of 1988 on the file of the learned 2nd Assistant Judge, City Civil Court, Madras, and the appellant in A.S. No. 461 of 1988, on the file of the learned 11th Additional Judge, City Civil Court, Madras, is the appellant in the above second appeal.

(2.) THE petitioner in the above revision and the appellant in the above second appeal are one and the same.

(3.) THE said order dated 14.6.88 was, on appeal, confirmed by an order dated 19.2.1989 in A.S. No. 461 of 1988, again, taking note of the fact that the suit was not filed within the time namely, 30.3.1988, as prescribed, in the order dated 27.4.88, Hence, the above second appeal.