ANNAMMAL Vs. B R SYAN LAREL REX

JUDGEMENT

(1.) THE revision petitioners/petitioners/appellants 1, 3 to 9 have filed c. R. P. No. 2250 of 2009 as against the order dated 19. 03. 2009 in I. A. No. 23 of 2008 in A. S. No. 19 of 2003 passed by the learned Sub Judge, Tiruvallur in dismissing the application filed by the petitioners under Section 5 of the Limitation Act praying to condone the delay of 218 days in filing an application to restore the appeal A. S. No. 19 of 2003 to file.

(2.) THE revision petitioners/petitioners/appellants 1, 3 to 9 have filed C. R. P. No. 2251 of 2009 as against the order dated 19. 03. 2009 in dismissing the I. A. No. 25 of 2008 in a. S. No. 19 of 2003 passed by the learned Sub Judge, Tiruvallur filed under section 5 of the Limitation Act praying to condone the delay of 294 days in filing the application to bring the proposed parties as legal representatives of the deceased respondent/decree holder on record.

(3.) THE revision petitioners/petitioners/appellants 1, 3 to 9 have filed C. R. P. No. 2252 of 2009 as against the order dated 19. 03. 2009 in unnumbered I. A. No. Of 2008 in A. S. No. 19 of 2003 passed by the learned Sub Judge, Tiruvallur in dismissing the application filed by the petitioners under Order 41 Rule 19 of Civil Procedure Code to restore the appeal which has been dismissed for default on 05. 07. 2007.