KOTAICHAMY Vs. SARAVANAN

JUDGEMENT

(1.) THE revision petitioner/defendant has preferred this civil revision petition as against the order dated 20.8.2008 in I.A.No. 278 of 2006 (filed under Section 148 read with Section 151 of the Code of Civil Procedure) in O.S.No. 62 of 2001 passed by the learned District Munsif -cum -Judicial Magistrate, Bodinayakanur, in dismissing the application filed by the revision petitioner/defendant for extension of time to comply with the conditional order dated 12.9.2006 passed in I.A.No. 109 of 2006.

(2.) HEARD the learned counsel for the petitioner.

(3.) THE trial Court while passing order in I.A.No. 278 of 2006 has inter alia opined that 'the respondent/plaintiff has accrued valuable right due to the conduct of the revision petitioner and that right could not be easily thrown away' and further, the revision petitioner has not given any valuable and acceptable reason for the non -payment of the costs in time and for the delay in filing the petition and resultantly, dismissed the application without costs holding that the same is not maintainable.