K CHINNATHAMBI ROWTHAR Vs. K SHANMUGAM

JUDGEMENT

(1.) THIS Petition is filed by petitioner to condone delay of one month in filing the revision petition against the fair and decretal order in R.C.A. 17 of 1998 on the file of Rent Control Appellate Authority/Sub Court, Devakottai.

(2.) APPELLATE Authority pronounced Judgment on 29.1.1999 and on the same day, application was filed for getting certified copy. Stamp papers were called on 18.2.1999 and on the very next day, the same was deposited. Certified copy was made ready on 1.3.1999 and the same was delivered on 23.1999.

(3.) THE question is whether the word "month" occurring in Section 25 of the Act is to be calculated according to English Calender month or only 30 days as contended by respondent.