MOHAMED ALI Vs. V. JAYA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order dtd. 19/11/2021 passed by the High Court of Madras at Madurai Bench in Civil Revision Petition (NPD) No. 1054/2021 and Civil Revision Petition (PD) No. 1301/2021, by which, in exercise of powers under Article 227 of the Constitution of India the High Court has set aside the ex­parte judgment and decree passed by the learned Trial Court, the original plaintiff has preferred the present appeals.

(2.) The facts leading to the present appeals in a nutshell are as under: ­

(3.) Shri R. Balasubramanian, learned Senior Advocate, appearing on behalf of the appellant has vehemently submitted that in the facts and circumstances of the case the High Court has committed a grave error in setting aside the ex­parte judgment and decree in revision petition in exercise of powers under Article 227 of the Constitution of India.