GEORGE P MATHEW Vs. JAMES MATHEW

JUDGEMENT

(1.) None appears for the Revision Petitioner/Opposite Party. Ms. Tessy Varghese, Advocate, appearing on behalf of Mr. N.M. Varghese, Counsel for the Respondent/Complainant, is present.

(2.) I observe from the record that vide order dated 31.07.2015 this Revision Petition was dismissed for non-prosecution. Thereafter, Miscellaneous Application No.535 of 2015 was filed for restoration of the Revision Petition. Vide order dated 27.11.2015 the said application was allowed, subject to the Revision Petitioner paying to the Respondent a sum of Rs.10,000/- as costs within two weeks from that date, and the matter was adjourned for today.

(3.) Even today none appears for the Revision Petitioner/Opposite Party and the Counsel for the Respondent/Complainant submits that the costs have not been paid till date.