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Judgment
4 paragraphs · 98 wordsC.S.Dias, J
The original petition is filed, challenging Ext.P3 order passed in E.A No.1441/2008 in E.P No.220/1986 of the Court of the Principal Subordinate Judge,Thrissur.
The petitioner is aggrieved by Ext.P3 order, whereby the court below has allowed the restoration of an execution application with a delay of 7570 days on payment of cost of Rs.3000/-.
Heard. I have gone through the pleadings and materials on record. I do not find any error or illegality in Ext.P3 order warranting interference by this Court under Article 227 of the Constitution of India. The original petition fails and is dismissed.