J.MYTHILI Vs. ABDUL RAZAK

JUDGEMENT

(1.) This Civil Miscellaneous Petition is filed to condone the delay of 1435 days in filing the Appeal Suit against the judgement and decree dated 31.10.2014 in O.S.No.11599 of 2010.

(2.) The defendant in the suit is the petitioner/appellant herein and the suit was instituted by the respondent for declaration of right and title of the suit property in favour of the plaintiff, for declaring sale deed dated 13.04.1989, Settlement Deed dated 11.07.1994 and another Settlement Deed dated 13.03.1995 as ex-facie, illegal and invalid ab- initio, for permanent injunction restraining the defendant from in any way encumbering, alienating, dealing with the suit property in any manner and direct the defendant to pay Rs.1,44,000/- for damages, for rent from September, 2009 and also damages to the tune of 12 months from the date of plaint till the date of vacating the suit property.

(3.) The suit was decreed in favour of the respondent/plaintiff and the present Civil Miscellaneous Petition is filed to condone the delay of 1435 days in filing the Appeal Suit against the said judgment and decree.