G MEENAMBAL Vs. A NATARAJAN

JUDGEMENT

(1.) THIS is a revision petition against an order of the District Munsif Court, Kumbakonam, dated 15.2.1987 dismissing the petition filed by the petitioner landlady in a Rent Control proceedings.

(2.) THE petition by the landlady was for the removal of obstruction of the respodnents herein. That petition was dismissed on 1-12-1986. THE petitioner presented a copy Application No.1878 on the same date. Stamps were calledfor on 17-12-1986. THE last date for remitting stamps was fixed as22.12.1986. Finding that stamps were not remitted by the party on the due date, the petition was stuck off. THEreafter the petitoner filed a petition on 23-1-1987 to restore his copy application with offer to pay the stamps called for. Notice of that application was given to the respodnents. After hearing both the parties, the court observed that the explanation given hy the petitioner was not satisfactory and then proceeded to reject the petition on the ground that allowing such a petition would tantamount to extendintg the period of limitation which the court was not entitled to do.