ANNAMMAL Vs. P ALPHONSA

JUDGEMENT

(1.) IN CRP.2250/2009: Petition filed under Section 115 of Civil Procedure Code, agaINst the fair and decretal order dated 19.03.2009 made IN I.A.No,23 of 2008 IN A.S.No.19 of 2003 on the file of Sub Court, Tiruvallur. Prayer IN CRP.2251/2009: Petition filed under Section 115 of Civil Procedure Code, agaINst the fair and decretal order dated 19.03.2009 made IN I.A.No,25 of 2008 IN A.S.No.19 of 2003 on the file of Sub Court, Tiruvallur. Prayer IN CRP.2252/2009: Petition filed under Section 115 of Civil Procedure Code, agaINst the order dated 19.03.2009 made IN unnumbered I.A.No. of 2008 IN A.S.No.19 of 2003 on the file of Sub Court, Tiruvallur. Prayer IN CRP.2253/2009: Petition filed under Section 115 of Civil Procedure Code, agaINst the order dated 19.03.2009 made IN unnumbered I.A.No. of 2008 IN A.S.No.19 of 2003 on the file of Sub Court, Tiruvallur. Prayer IN CRP.2254/2009: Petition filed under Section 115 of Civil Procedure Code, agaINst the order dated 19.03.2009 made IN unnumbered I.A.No. of 2008 IN A.S.No.19 of 2003 on the file of Sub Court, Tiruvallur.) 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 have filed C.R.P.No,2254 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 to bring on record the proposed parties as legal representatives of the deceased respondent/decree holder for final adjudication of the appeal.