L. INANI Vs. DIST. REGISTRAR

JUDGEMENT

(1.) This revision is filed challenging the order dated 06.12.2016 in I.A.No.535 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 petitioners 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-94 of 2008 passed by the District Registrar, Mahabubnagar, under Section 47-A of the Act directing the petitioners to pay a total amount of Rs.3,87,565/- 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.535 of 2015, seeking condonation of delay, that the petitioners have received the order copy (impugned in appeal) on 18.10.2014. They consulted their counsel for filing an appeal before the Court, but they were informed that as per the rules, they had to pay the enhancement amount of Rs.3,87,565/-. Within the appeal time, they had paid the enhancement amount fixed by the respondent by availing a private loan. The health condition of the petitioner No.1 became serious and he underwent treatment in the hospital and the petitioner No.2 was attending to his needs. Hence, they could not contact their counsel to file appeal, as such, there was a delay on 346 days in filing the appeal.