R. STELLA Vs. V. ANTONY FRANCIS

JUDGEMENT

(1.) C.R.P. (MD). No. 1303 of 2012 has been filed against the dismissal of the application filed under Section 5 of the Limitation Act, 1963, to condone the delay of 1305 days in filing the petition to set aside the exparte decree.

(2.) C.R.P. (MD). No. 871 of 2013 has been filed against the order passed by the Court below dismissing the application, filed under Section 28 of the Specific Relief Act, for non-prosecution.

(3.) The order to be passed in C.R.P. (MD). No. 1303 of 2012, will have a bearing in C.R.P. (MD). No. 871 of 2013 and therefore, C.R.P. (MD). No. 1303 of 2012 is taken up first for consideration.