K.M. MOHAMMED FAZAL Vs. ASHRAF

JUDGEMENT

(1.) THE tenant is the revision petitioner in all the above Civil Revision Petitions. The landlords are the respondents herein. The issue involved in all the Civil Revision Petitions are common and identical. The counsel on both sides have also advanced common arguments and therefore, these civil revision petitions are disposed of by this common order.

(2.) FOR the sake of convenience, the revision petitioner shall hereinafter be referred to as 'tenant' and the respondents shall be referred to as 'landlords'.

(3.) IT is claimed by the tenant that he applied for certified copy of the judgment and decree in R.C.A. No. 343 of 2005 filed by him on 27.10.2009 for preferring an appeal. It is further claimed that before the Court below, the case bundle relating to R.C.A. No. 343 of 2005 has been lost and the certified copy of the judgment was not issued to him. However, it was later complied with, stamps were called for on 15.12.2011, stamps were deposited on 17.12.2011 and the copy of the order was made ready on 22.12.2011 and it was received by the counsel on the same day i.e., 22.12.2011. In the meantime the winter vacation for this court intervened and ultimately the Civil Revision Petition No. 351 of 2012 was filed only on 12.01.2012.