P SUBRAMANIAM Vs. RATHINAM

JUDGEMENT

(1.) HEARD both the learned counsel. By consent, the civil revision petition itself is taken up for final disposal.

(2.) THE petitioner has filed this revision petition against the conditional order of the Court below directing the petitioner to pay a sum of Rs.5,000 to the respondent by way of costs on or before 30.12.2000 for setting aside the ex parte decree in O.S.No.443 of 1996 on the file of the Subordinate Judge, Tiruppur.

(3.) CONSIDERING the entire facts and circumstances of the case, the petitioner is directed to pay a sum of Rs. 10,000 (Rupees ten thousand only) including the cost awarded by the Court below on or before 22.3.2002 to the respondent herein without awaiting either the certified copy or the carbon copy of the order in this civil revision petition. On such compliance, the civil revision petition shall stand allowed and O.S.No.443 of 1996 on the file of the Subordinate Court, Tiruppur is restored on file. The Court below is directed to dispose of the said suit within three months from the date of receipt of a copy of this order. In case the petitioner fails to comply with the above conditional order, the civil revision petition shall stand dismissed with cost of Rs. 1,000 (Rupees one thousand only).