G. VIKRAM Vs. S. SIVASANKAR

JUDGEMENT

(1.) This revision petition is filed under Article 227 of the Constitution of India against the order dtd. 10/12/2024 allowing I.A. No. 187 of 2024 in O.S. No. 15 of 2016 on the file of the court of II Additional Sessions Judge, Kurnool at Adoni filed under Sec. 151 CPC by the plaintiff seeking permission to deposit the balance amount of sale consideration of Rs.15,00,000.00.

(2.) The petitioner is defendant. The suit was filed for specific performance. The plaintiff pleaded that balance of sale consideration of Rs.15,00,000.00 is due and the plaintiff was ready and willing to make the deposit of the amount if the court so directs. At the stage of the arguments, the plaintiff came up with the petition.

(3.) The petition was opposed by the defendant/respondent by filing counter, mainly stating that the petitioner approached 8 years after filing of the suit and there are no bona fides in filing the petition and it is just an attempt to fill the latches.