KAMATHAM VENKATESWARLU Vs. N. VENKATESWARA RAO

JUDGEMENT

(1.) THIS revision is directed against the order, dated 13.03.2014, passed in I.A. No. 163 of 2013 in CFR No. 1382 of 2013, by the Senior Civil judge, Nandikotkuru, whereby and whereunder the lower Court dismissed the petition filed to condone the delay in paying the Court fees.

(2.) THE petitioner herein filed the suit on 04.09.2013 with deficit court fees. He filed a petition seeking permission to grant 30 days time to pay deficit court fee. The lower Court granted time till 03.10.2013 to pay the deficit court fee. Admittedly, there was Samaikyandra movement and the Court staff participated in the said movement from 19.08.2013 to 20.10.2013. The plaint was returned on 22.10.2013. The petitioner paid the deficit court fee on 29.10.2013. However, the lower Court, relying on the amended provisions of Section 148 CPC that the maximum time is only 30 days for enlargement of time, dismissed the petition. Aggrieved by the same, the petitioner filed the present CRP.

(3.) AS a sequel, miscellaneous petitions, if any, pending in this revision shall stand closed.