THE SUPERINTENDING ENGINEER, TAMIL NADU ELECTRICITY BOARD; THE ASSISTANT EXECUTIVE ENGINEER, TEPPAKULAM DISTRIBUTION, TAMIL NADU ELECTRICITY BOARD AND; THE EXECUTIVE ENGINEER, TAMIL NADU ELECTRICITY BOARD, DISTRIBUTION, NORTH/MEUAC, K PUDUR Vs. K GANESAN AND S KATHIRVEL

JUDGEMENT

(1.) In these Civil Revision Petitions, private notice was ordered and even though the respondents in these Civil Revision Petitions were served on 16.07.2008, no one entered appearance and the respondents also are not present to oppose the prayer.

(2.) These Civil Revision Petitions are filed challenging the Order dated 04.12.2007 made in I.A. Nos. 322 and 320 of 2006 in unnumbered Appeal Suits, on the file of the Sub Court, Madurai, refusing to condone the delay of 246 days in filing appeals against the Judgments and Decrees made in O.S. Nos. 365 and 345 of 2002, respectively dated 10.11.2005.

(3.) The Civil Suits were filed by the respondents herein praying for declaration to declare the show cause notice as invalid and the consequential assessment orders as well as injunction and the Suits were decreed. Against the said Judgments and Decrees, appeals were filed with a delay of 246 days.