VALIYA PARAMBIL KUNHALI Vs. MUHAMMED SHAHIL

JUDGEMENT

(1.) Petitioner challenges Ext.P1 proceedings, under Article 227 of the Constitution of India.

(2.) Briefly put the case of the Petitioner is as follows:

(3.) When this case came up for admission, learned Counsel for the Petitioner submitted that the Petitioner will deposit the entire amount within one week from 26.5.2011.