C K THANKAMMAL Vs. AJAYAKUMAR

JUDGEMENT

(1.) THIS writ petition is filed by the petitioners who are additional defendants 2 to 4 in O.S.9/2002 on the file of Munsiff Court, Kottarakkara impugning Ext.P4 order on Ext.P1 application. The said suit was one for specific performance of an agreement executed by the first defendant who is the husband of additional second defendant and the father of additional defendants 3 and 4. Consequent on death of the sole defendant petitioners were impleaded as additional defendants 2 to 4 as his legal representatives. The suit was decreed vide judgment dated 26.9.2005. Petitioners filed appeal accompanied by Ext.P1 application for condonation of delay of 228 days in filing the appeal. The said application was dismissed by the appellate court vide Ext.P4 order dated 13.12.2006.

(2.) IT is contented before me by the learned counsel for the petitioner that Ext.P4 order is passed without properly considering Ext.P1 application. All the same, it is not disputed before me that consequent on dismissal of Ext.P1 application for condonation of delay vide Ext.P4 order, the appeal filed by the petitioners was also dismissed as barred by limitation. IT is for the petitioner in the circumstances to prefer second appeal and to canvas the correctness of the Ext.P4 order in the said second appeal so filed. This writ petition is not maintainable and it is dismissed.