KRISHNAN Vs. REGHU

JUDGEMENT

(1.) The original petition is filed, challenging Ext.P3 order passed in E.A No.1441/2008 in E.P No.220/1986 of the Court of the Principal Subordinate Judge,Thrissur.

(2.) The petitioner is aggrieved by Ext.P3 order, whereby the court below has allowed the restoration of an execution application with a delay of 7570 days on payment of cost of Rs.3000.00.

(3.) Heard. I have gone through the pleadings and materials on record. I do not find any error or illegality in Ext.P3 order warranting interference by this Court under Article 227 of the Constitution of India. The original petition fails and is dismissed.