TEENA SUNNY Vs. STATE OF KERALA

JUDGEMENT

(1.) SHORN off unnecessary details, the facts absolutely necessary for the disposal of this writ petition are as follows:

(2.) IN this writ petition, the only prayer made by the petitioner is that she may be granted some more time to make the payment. It is pointed out that at the relevant time, her husband was employed abroad and she was under the bona fide belief that she would be able to gather the amount and discharge the liability. It so happened that her husband has to return home and she has financial difficulties. Therefore, she seeks six more months to make the payment.

(3.) AFTER having heard counsel on both sides, and considering the facts and circumstances of the case, it is felt that some leniency can be shown to the petitioner with regard to the date of payment.