A HAJI MOHAMMED Vs. M VEERATTESWARAN

JUDGEMENT

(1.) THE Civil Revision Petitioner is the defendant in O. S. No. 144 of 1998 on the file of the Principal District Munsif, Karaikal. In the suit, O. S. No. 144 of 1988, a decree was passed on 09. 09. 1988 after full trial.

(2.) THE Civil Revision Petitioner/defendant/jd has not preferred any appeal against the judgment and decree dated 09. 09. 1988 passed in O. S. No. 144 of 1988 for a sum of Rs. 15,000/- and the rate of interest being 12% per annum. The Civil Revision Petitioner/defendant/jd has executed the said pronote.

(3.) IT appears that in C. M. P. No. 8749 of 2004 in C. R. P. NPD No. 1155 of 2004, this Court has passed order on 19. 05. 2004 'ordering interim stay' on condition that the petitioner deposits a sum of Rs. 10,150/- with subsequent interest in E. P. No. 66 of 2000 in O. S. No. 144 of 1988 on the file of the learned Principal District Munsif, Karaikal and that the said petition was so ordered.