MOHAN LAL Vs. PARKASH CHANDER & ORS

JUDGEMENT

(1.) In this revision petition, petitioner has challenged order dated 30.04.2015 passed by Additional District Judge, Narnaul whereby application for restoration of the appeal was dismissed on account of not making good deficiency in Court fee as per order dated 19.08.2009 and order dated 07.09.2009 passed by the lower Appellate Court.

(2.) Petitioner is a judgment debtor in a suit for specific performance which was decreed vide judgment and decree dated 17.05.2005.

(3.) Vide order dated 19.08.2009 passed by Additional District Judge, Narnaul, an application for being declared as indigent person was dismissed and the judgment debtor/petitioner was directed to affix requisite Court fee within a period of 10 days from the date of passing of the order dated 19.08.2009. 29.08.2009 was the date fixed before the Additional District Judge, Narnaul, on which date the Presiding Officer was not holding the Court. The case was accordingly adjourned for 07.09.2009.