JAYASHREE INANI Vs. DISTRICT REGISTRAR AND COLLECTOR

JUDGEMENT

(1.) This revision is filed challenging the order dated 06.12.2016 in I.A.No.533 of 2015 in unregistered CMA of 2015 passed by the Senior Civil Judge, Shadnagar, dismissing an application filed for condonation of delay of 346 days in filing the appeal.

(2.) The petitioner filed CMA under Section 47-A (4) of the Stamp Act before the Senior Civil Judge, Shadnagar challenging the order dated 17.10.2014 in proceedings No.47-A/P-95 of 2008 passed by the District Registrar, Mahabubnagar, under Section 47-A of the Act directing the petitioner to pay a total amount of Rs.12,15,995/- towards deficit stamp duty and penalty (@ 1%) for 69 months commencing from May 2008 till October, 2014.

(3.) It is stated in the I.A.No.533 of 2015, seeking condonation of delay, that the petitioner has received the order (impugned in appeal) copy on 18.10.2014. She consulted her counsel for filing an appeal before the Court, but she was informed that as per the rules, she had to pay the enhancement amount of Rs.12,15,995/-. Within the appeal time, she had paid the enhancement amount fixed by the respondent by availing private loan. Her health condition became serious and she underwent treatment in the hospital for jaundice. Hence, she could not contact her counsel to file appeal, as such, there was a delay on 346 days in filing the appeal.