CHANDRAN.C. Vs. SIVASANKARAN

JUDGEMENT

(1.) THIS civil revision is in challenge of order dated 15.11.2012 in O.P.No.1 of 2010 of Munsiff-Magistrate's Court, Mannarkkad. That is a petition filed by the first respondent under Sec.83 of the Transfer of Property Act, 1882 (for short, "the Act") for permission to deposit the amounts recited to be paid by him in Ext.A1, sale deed dated 09.06.1967 to the beneficiaries thereunder. That application though resisted by the petitioners on various grounds was allowed by the learned Munsiff-Magistrate.

(2.) LEARNED counsel contends that original petition itself is either premature and barred by limitation.

(3.) SO far as allegation of undue influence, misrepresentation, fraud etc is concerned, learned counsel submits that such a contention does not arise in this proceeding and hence it is not being raised. That submission is recorded. Hence it is not necessary to go into that question in this proceeding.