A.YASOTHA Vs. K.ARUMUGHAM

JUDGEMENT

(1.) THIS civil revision petition is directed against the order dated 8.7.009 passed by the Principal District Judge, Coimbatore, in I.A.No.1846 of 2008 in A.S.(CFR) No.21496 of 2008.

(2.) THE brief facts of the case are that the petitioner is the owner of the land to an extent of 1040 sq.ft.and she entered into an agreement on 15.4.1998 to sell the property for Rs.2,10,000. The respondent paid Rs.2,00,000/ - towards advance on the date of agreement, but later the petitioner failed to perform her obligation. Hence the respondent filed a suit O.S.No.579 of 1999 for specific performance of the agreement.

(3.) UPON considering the materials and evidence, the trial Court decreed the suit, as against which, the petitioner filed an appeal before the Principal District Court, Coimbatore. Since there was a delay of 595 days in filing the appeal, the petitioner filed an I.A.No.1846 of 2008 seeking to condone the delay.