BALAJI GRANITES, PROPRIETOR Vs. S. MOHAN KUMAR

JUDGEMENT

(1.) The present Criminal Original Petition has been filed to set aside and modify the conditional order passed by the XVIII Additional City Civil Court, Chennai in Crl.M.P.No.3 of 2025 in Crl.A.No.1435 of 2025 dtd. 1/12/2025 that the Petitioner shall deposit 20 percentage of the total compensation amount to the credit of CC Number on the file of the trial court within 60 days from the date of this order.

(2.) The brief facts of the case are as follows :-

(3.) Learned counsel for the petitioner would submit that the petitioner has a good and meritorious case in appeal. Apart from that the petitioner finds it difficult to raise the huge amount and hence, the present petition has been filed to modify the conditional order to deposit the 20% compensation amount. He would further submit that the petitioner is ready to deposit the modified amount within a time frame to be fixed by this court.