T NADIPI MASUM SAHEB Vs. TAMIDALA RAMA DEVI

JUDGEMENT

(1.) This revision is directed against the order dated 31-1-2005 in !.A. No. 67 of 2004 in A.S. No. 17 of 2000 on the file of Senior Civil Judge, Nandikotkur, extending the time fixed by the Lok Adalat.

(2.) The undisputed facts are that the parties herein have settled A.S.No. 17 of 2000 before the Lok Adalat on 7-8-2004 for Rs. 99,000/- towards full and final satisfaction of the decree. The respondents herein have paid the amount of Rs. 80,000/- to the revision petitioner on the same day and Rs. 10,000/- on 23-9-2004, and Rs. 9,000/- remained unpaid before the due date. The revision petitioner refused to accept the balance amount as it was not paid within the stipulated time. Hence, the respondents herein approached the Court of Senior Civil Judge by way of I.A. No. 67 of 2004 in A.S. No. 17 of 2000 and sought extension of time granted by the Lok Adalat. The learned Judge granted extension of time till 5-2-2005 to pay the amount of Rs. 9,000/-.

(3.) Heard learned counsel for the revision petitioner and learned counsel for respondents.