A K RAGHAVAN Vs. SUSHAMMA BABU

JUDGEMENT

(1.) HEARD both sides. The challenge is against the ex parte order passed in O.P.No.295/06 under which the appellant was directed to pay a total amount of Rs.2,66,000/- along with interest, costs etc.

(2.) THERE was delay in filing the Mat. Appeal and the delay was condoned subject to the condition that 50% of the entire amount due under the impugned order must be deposited and that security must be furnished for the entire balance amount. Those conditions have been complied with. The matter comes up today for admission hearing. After discussions at the Bar, both parties agree that this appeal can be allowed, the impugned order can be set aside and the court below can be directed to dispose of the O.P. within a prescribed time limit. The appeal may accordingly be allowed subject to such conditions, submit both counsel.