REGENT COMPUTRONICS PVT. LTD.

SELVAM Appellant

V/S

Murali @ Aravamudane Respondents

Referred Judgements :-

TAMIL NADU MERCANTILE BANK LTD. TUTICORIN VERSUS APPELLATE AUTHORITY UNDER THE TAMIL NADU SHOPS AND ESTABLISHMENTS ACT,MADURAI AND ANOTHER [REFERRED TO]
K.M. BALASUBRAMANIAM VS. C. LOGANATHAN AND ANOTHER [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]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
ORIENTAL AROMA CHEMICAL INDUSTRIES LTD VS. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION [REFERRED TO]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [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]

JUDGEMENT

(1.) The Civil Miscellaneous Petition is filed to condone the delay of 432 days in filing the appeal suit against the judgment and preliminary decree passed in O.S.No.36 of 2010 dated 13.08.2012.

(2.) The learned counsel for the petitioner appellant made a submission that the trial Court, without considering the merits, dismissed the petition, despite the fact that an opportunity is to be provided to the petitioner appellant to defend his case.

(3.) It is contended that the main suit in O.S.No.36 of 2010, an exparte decree was passed on 13.08.2012 and the petitioner filed set aside application within the time stipulated.

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SELVAM Vs. MURALI @ ARAVAMUDANE

Referred Judgements :-

JUDGEMENT

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