ANDHRA BANK Vs. W M THIRUNAVUKKARASU

JUDGEMENT

(1.) This petition is for condoning a delay of 42 days in filing the appeal.

(2.) According to the petitioners, Andhra Bank, Vellore Branch, there were 6 O. Ps. filed against it by the same two complainants. In respect of five O. Ps. they filed appeals and in respect of the remaining one O. P. they did not file appeal. Because the order copy relating to this remaining O. P. had been misplaced, they (opposite parties) were under the impression that an appeal has been filed against the order in this O. P. also. On 31.5.95 they came across the order copy and only then they realised that an appeal had not been filed in respect of that order. In these circumstances, a delay of 42 days has occurred. Hence it would be just and necessary that the delay is condoned.

(3.) A counter has been filed raising many grounds of objection.