Madras High Court
Pothiappan vs Kamurudeen on 8 March, 2023
C.R.P(MD).No.622 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.03.2023
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
C.R.P(MD).No.622 of 2023
and
CMP(MD)No.2888 of 2023
Pothiappan ... Petitioner/Petitioner/Appellant
Vs.
Kamurudeen ... Respondent/Respondent/Respondent
PRAYER:- This Civil Revision Petition has been filed under Article 227 of
the Constitution of India, to set aside fair and decreetal order dated
27.01.2023 made in I.A.No.34 of 2022 in A.S.S.R.No.585 of 2022 on the file
of the Sub Court, Aranthangi, Pudukkottai District, and allow the Civil
Revision Petition.
For petitioner : Mr.S.Prabha
ORDER
This Civil Revision Petition has been filed against the impugned fair
and decreetal order dated 27.01.2023 in I.A.No.34 of 2021 in ASSR 585 of
2022.
2.The Court below has dismissed the application filed for condoning
the delay of 269 days in filing the appeal against the judgment and decree
https://www.mhc.tn.gov.in/judis
C.R.P(MD).No.622 of 2023
dated 27.08.2021 in O.S.No.52 of 2018 by the respondent for recovery of
arrears of rent. The application for condoning the delay was dismissed on the
ground that the petitioner has not explained the delay properly. Operative
portion of lower Court in the impugned order reads as under:-
“10.kDjhuhh; jug;gpy; nky;KiwaPl;oid chpa
fhyj;jpw;Fs; jhf;fy; bra;a ,ayhjjw;fhd fhuzkhf
Twg;gl;Ls;sJ Vw;Wf;bfhs;sj;jf;fjhf ,y;iy.
nkYk;> ,f;fhuzj;jpw;F kDjhuh; jug;gpy; vt;tpj rhl;rpaKk;>
rhd;whtzKk; ,y;iy. vjph;kDjhuh; jug;gpy; vjpUiuapy;
Fwpg;gplg;gl;Ls;s kWg;g[f; fl;rpahdJ kDjhuh; jug;gpy;
thJiuapy; kWf;fg;gltpy;iy. mry; tHf;fhd m.t.vz;.
52/2018-y; tprhuiz ePjpkd;wj;jhy; 27.08.2021 md;W
jPh;g;g[iu gfug;gl;os;s epiyapy;< gpd;dpl;L ,e;j
vjphpkDjhuuhy; jhf;fy; bra;ag;gl;l epiwntw;W kDtpy; ,e;j
kDjhuh; M$uhfpa[k; bjhlh;e;J fl;rp bra;J te;Js;s epiyapy;>
nky;KiwaPl;oid jhf;fy; bra;tjw;F Vw;gl;Ls;s 269 ehl;fs;
fhyjhkjj;jpy; xt;bthU ehs; fhyjhkj;ija[k; ,e;ePjpkd;wk;
jpUg;jpa[Uk; tifapy; vLj;Jf; Tw ntz;oaJ kDjhuhpd;
flg;ghhL Mfk;. Mdhy; ,k;kDtpy; kDjhuh; jug;gpy;
fhyjhkjj;jpw;fhd vt;tpj tUthd
fhuzKk; ,y;yhky; ,k;kDtpw;fhf bgha;ahft[k;>
nkk;nghf;fht[k; Twfg;gl;Ls;s fhuzk;
vd;gJ ,e;ePjpkd;wj;jpw;F bjhpa tUtjhy; ,k;kDthdJ
js;Sgo bra;ag;gl ntz;oaJ ePjpapd; eyDf;F cfe;jJ
vd ,e;ePjpkd;wk; jPh;t[ fhz;fpwJ.”
3.The petitioner is not required to explain the delay on each day. It is
sufficient for him to explain the delay sufficiently for the Court to come to
the conclusion that there were sufficient grounds for condoning the delay.
4.It is noticed that the respondent has also filed E.P.No.4 of 2021
pursuant to decree passed in O.S.No.52 of 2018 on 27.08.2021.
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C.R.P(MD).No.622 of 2023
5.Considering the fact that the petitioner was lazy litigant and had
taken time in filing the appeal with a delay of 269 days, Court is inclined to
set aside the impugned order passed by the Trial Court in I.A.No.34 of 2022
in A.S.S.R.No.585 of 2022 by directing the petitioner to deposit 50% of the
decree amount with the interest thereon within a period of 4 weeks from
today before the Execution Court.
6.Subject to such compliance, all further proceedings in EP.No.4 of
2022 in O.S.No.52 of 2018 shall be stayed until further order in the Appeal.
All further proceeding shall be subjected to further orders to be passed by the
Sub Court, Aranthangi, Pudukottai District, in the proposed appeal. The Sub
Court, Aranthangi, Pudukottai District, is directed to number the appeal and
list the appeal for admission.
7.The Civil Revision Petition stands allowed with the above direction.
No costs. Consequently, the connected miscellaneous petition is closed.
.
08.03.2023
NCC : Yes/No
Index : Yes/No
Internet:Yes/No
dss
https://www.mhc.tn.gov.in/judis
C.R.P(MD).No.622 of 2023
C.SARAVANAN,J.
dss
To
1.The Sub Court, Aranthangi,
Pudukkottai District.
2.The Record Keeper,
V.R. Section,
Madurai Bench of Madras High Court,
Madurai.
C.R.P(MD).No.622 of 2023
and
CMP(MD)No.2888 of 2023
08.03.2023
https://www.mhc.tn.gov.in/judis
