C. CHANDRASEKARAN Vs. N. SEKAR

JUDGEMENT

(1.) This matter is heard through "Video Conferencing".

(2.) The petitioner is the plaintiff and respondent is the defendant in O.S. No.159 of 2009 on the file of the Court of District Munsif cum Judicial Magistrate No.I, Walajapet. The petitioner filed the said suit for specific performance of agreement of sale dated 12.12.2006. On 01.02.2010, the suit was decreed exparte, granting 15 days time to the petitioner to deposit the balance amount of Rs.5,000/-. The petitioner failed to deposit the said amount within the time granted by the Court and filed petition in I.A. No.79 of 2010 for extension of time by one month for depositing the balance sale consideration amount of Rs.5,000/-. The said I.A. was dismissed by the learned Judge.

(3.) Against the said order of dismissal dated 24.03.2010 made in I.A. No.79 of 2010 in O.S. No.159 of 2009, the petitioner has come out with the present Civil Revision Petition.