ARJUNAKUTTAN Vs. MOM DEVARAJAN

JUDGEMENT

(1.) By the judgment dated 30th September, 1983 in OS No. 402 of 1981 of the Additional Munsiff's Court, Alleppey, the court allowed to recover vacant possession of the plaint schedule shop room in the following terms:

(2.) According to the defendant revision petitioner, what was intended by the Trial Court while passing the conditional judgment was that the deposit should be made within 15 days from the date of signing of the decree. The decree was signed only on 30-7-1984. Therefore the deposit made on 14-8-1984 was within 15 days of the signing of the decree and therefore the

(3.) The lower court invoked S.114 of the Transfer of Property Act in order to pass the conditional judgment allowing the defendant to pay off the arrears. S.114 of the Transfer of Property Act is as follows: