G.KESAVAN Vs. B.C.RAMAN

JUDGEMENT

(1.) The petitioner is the second plaintiff in a suit for specific performance. He is aggrieved against the order of the court below in dismissing his application filed under sections 148 and 151 C.P.C. seeking extension of time to deposit the sale consideration as per the decree passed in the said suit.

(2.) Short facts of the case are as follows:

(3.) The petitioner herein did not pay the sale consideration to the defendant within the time stipulated and has chosen to file an application in I.A.No.164/2007 only on 04.03.2007, i.e., nearly after 4 = years, seeking for extension of time to deposit the said sale consideration. The said application was resisted by the respondent herein. After hearing both sides, the court below rejected the application by its order dated 12.07.2007. Aggrieved against the same, the present civil revision petition has been filed. In fact, this civil revision petition came to be filed with a delay of 817 days and however the same was condoned by my predecessor.