REGENT COMPUTRONICS PVT. LTD.

STATE OF TAMIL NADU Appellant

V/S

Empire Match Co. Respondents

Referred Judgements :-

TAMIL NADU MERCANTILE BANK LTD. TUTICORIN VERSUS APPELLATE AUTHORITY [REFERRED TO]
MR. RUKMINI VS. RAJENDRAN GNANAVOLIVU,REP. BY ITS POWER OF ATTORNEY AGENT VEINA GNANAVALIVU [REFERRED TO]
RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
AJIT SINGH THAKUR SINGH VS. STATE OF GUJARAT [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
M K PRASAD VS. P ARUMUGAM [REFERRED TO]
C SUBRAMANIAM VS. TAMIL NADU HOUSING BOARD [REFERRED TO]
KANDASWAMY VS. KRISHNAMANDIRAM TRUST KARUR [REFERRED TO]
G JAYARAMAN VS. DEVARAJAN [REFERRED TO]
SHANMUGAM VS. CHOKKALINGAM [REFERRED TO]
K M BALASUBRAMANIAM VS. C LOGANATHAN [REFERRED TO]

JUDGEMENT

(1.) The Civil Miscellaneous Petition in C.M.P.No.1873 of 2010 is filed to condone the delay of 2754 days in filing the petition to set aside the abatement caused to the death of the 1st respondent namely M.Madesh in AS.SR.No.15819 of 2005 in the main appeal.

(2.) The appeal suit is filed against the judgment and decree passed in LAOP.No.279 of 2002. The appellant is the Special Tahsildar(LA), filed the appeal suit, challenging the enhancement granted by the trial Court.

(3.) Perusal of the entire case records reveals that though the appeal is filed in the year 2005, no steps were taken to number the appeal by complying with the requirements. There is an enormous delay even in filing petitions and the delay of about 9 years even in filing a petition to set aside the abatement caused due to the death of the 1st respondent, M.Madesh.

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STATE OF TAMIL NADU Vs. EMPIRE MATCH CO.

Referred Judgements :-

JUDGEMENT

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