T. HANUMANTHAPPA Vs. AMEENA BEE

JUDGEMENT

(1.) THE plaintiff has filed the above revision petition against the order dated 18.11.2014 on I.A. 2 made in the Miscellaneous Case No. 17/2011 on the file of the learned Principal Civil Judge and JMFC, Bellary, allowing the application for condoning the delay and permitting the defendant/respondent to proceed with the miscellaneous case.

(2.) IT is the case of the plaintiff/petitioner herein, that he had filed a suit in O.S. 79/2008 against the defendant/respondent herein, for specific performance to enforce the oral agreement said to have been executed by the defendant, contending that the defendant had approached the plaintiff and one Sanjeevappa to cultivate her lands in question and thereafter she agreed to sell the land and in part performance of said agreement, she had put the plaintiff and Sanjeevappa in possession of Schedule -A property measuring 10 acres 05 guntas out of which plaintiff/petitioner herein was put in possession of to an extent of 5 acres 05 guntas in R.S. No. 191/B situated at Bellary, and remaining extent was in possession of Sanjeevappa and the suit came to be decreed on 01.07.2008 ex -parte, etc.

(3.) AGAINST the said order present revision petition is filed by the petitioner.