V M KOTHANDARAMAN Vs. S DEIVANAI AND ORS

JUDGEMENT

(1.) This petition is filed to grant extension of time to the petitioner herein/first respondent in A.S. No. 367 of 2015 on the file of this Court to make the balance amount of Rs. 13,90,000.00 together with interest at 6% per annum from 01.01.2018 till the deposit is made to the credit of O.S. No. 40 of 2009 on the file of III Additional District Court, Pondicherry. The petitioner herein is the first respondent in A.S. No. 367 of 2015, who is the plaintiff in O.S. No. 40 of 2009. The respondents 1 to 4 herein are the appellants 1 to 4 in A.S. No. 367 of 2015 and they are the defendants 1, 2, 4 and 5 in O.S. No. 40 of 2009. The respondents 5 and 6 herein are the respondents 2 and 3 in A.S. No. 367 of 2015 and they are the defendants 6 and 7 in O.S. No. 40 of 2009.

(2.) The said appeal in A.S. No. 367 of 2015 has been filed as against the decree of specific performance, directing the defendants to execute the sale deed in favour of the petitioner herein. After contest, the appeal was dismissed on 22.06.2017. The relevant portion of the judgment dated 22.06.2017 rendered in A.S. No. 367 of 2015 is extracted hereunder:

(3.) Now, the present C.M.P. is filed for extension of time to the petitioner herein/first respondent in A.S./plaintiff in O.S., to make payment of the amount of Rs. 13,90,000.00 together with interest at 6% per annum from 01.01.2018 till the deposit is made to the credit of O.S. No. 40 of 2009.