C.BADRINARAYANAN Vs. SEL JEGAT PRINTERS (P) LIMITED

JUDGEMENT

(1.) C.R.P.(MD)No.259 of 2012 has been filed against the dismissal of the application filed by the petitioner under Order VII Rule 11(3) CPC.

(2.) C.R.P.(MD)No.1010 of 2012 has been filed against the order passed by the Court below extending the period of 15 days for payment of Court fee.

(3.) The petitioner is the defendant in the suit. The respondents filed a suit claiming for the relief of recovery of money against the petitioner. It is seen from the records that the respondents had filed the suit without paying the entire Court fee and that they filed an application before the Court below under Section 149 CPC to grant 15 days time for paying the entire Court fee. The Court below allowed the application and granted 15 days time to pay the entire Court fee. It is seen that the extension of time was granted only after the limitation period was over and this order was passed without giving notice to the petitioner.