M.THANIKACHALAM J. - (1.) Revision Petition itself taken for disposal, by consent.
(2.) The respondent in this revision, as complainant, having filed a consumer complaint, obtained an order on 11.2.2010, though it is an exparte. Pursuant to the said order, he filed Execution Petition before the District Forum, wherein, as represented by the learned counsel for the opposite party/ Revision Petitioner, a direction has been given, by the District Forum to deposit the entire award, which was complied with. Thereafter it seems, when there was no appeal pending, in the sense, not numbered, when the Decree Holder has filed a petition to withdraw the said amount, despite objection, amount was ordered to be paid, and it is represented, the Decree Holder also received the amount. Therefore, in this revision, there is nothing to be decided, and the Revision Petition becomes infructuous.
(3.) The learned counsel for the Revision Petitioner, would submit that the delay in filing the appeal was condoned only today. Liberty is given to the Revision Petitioner, to agitate even this point in the appeal. As such, this Revision Petition deserves to be closed.;