C.RAVI Vs. SULOCHANA
LAWS(MAD)-2019-12-111
HIGH COURT OF MADRAS
Decided on
December 06,2019
C.Ravi
Appellant
VERSUS
SULOCHANA
Respondents
Referred Judgements :-
STATE OF KERALA V. E.K.KURIYIPE [REFERRED TO]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]
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]
SUNDAR GNANAOLIVU VS. RAJENDRAN GNANAVOLIVU [REFERRED TO]
G JAYARAMAN VS. DEVARAJAN [REFERRED TO]
ARUN ALEXANDER LAKSHMAN PROPRIETOR M/S ALRAJ BUILDERS NO 15 FIRST MAIN ROAD KUMARAN NAGAR VS. A P VEDAVALLI [REFERRED TO]
SHANMUGAM VS. CHOKKALINGAM [REFERRED TO]
JUDGEMENT
S.M.SUBRAMANIAM,J. -
(1.)This Civil Miscellaneous Petition is filed to condone the delay of 668 days in filing the appeal against the judgment and decree dated 03.03.2017 in O.S.No.2 of 2014.
(2.)The suit was filed for partition and the petitioner is the second defendant in the Original Suit. The appeal suit is filed challenging the preliminary decree passed in the partition suit and it is an admitted fact that an Interlocutory Application has already been filed by the respondents before the Trial Court for passing final decree and in that Interlocutory Application one Mr.V.B.Bhaskar, is appointed as an Advocate Commissioner, who inturn received the remuneration of Rs.20,000/- also and for the process of preparing the final report to be submitted before the Trial Court for passing a final decree, the case is listed for 'filing report' on 09.01.2020.
(3.)Under these circumstances, the First Appeal is filed with petition to condone the delay of 668 days.
(2.)The suit was filed for partition and the petitioner is the second defendant in the Original Suit. The appeal suit is filed challenging the preliminary decree passed in the partition suit and it is an admitted fact that an Interlocutory Application has already been filed by the respondents before the Trial Court for passing final decree and in that Interlocutory Application one Mr.V.B.Bhaskar, is appointed as an Advocate Commissioner, who inturn received the remuneration of Rs.20,000/- also and for the process of preparing the final report to be submitted before the Trial Court for passing a final decree, the case is listed for 'filing report' on 09.01.2020.
(3.)Under these circumstances, the First Appeal is filed with petition to condone the delay of 668 days.
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