LINGESWARAN Vs. THIRUNAGALINGAM

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 9/11/2021 passed by the High Court of Judicature at Madras, Bench at Madurai in C.R.P. (MD) Nos. 1688 and 1689 of 2019, by which the High Court has set aside the order passed by the learned trial Court condoning the huge delay of 467 days in preferring the application for setting aside the ex-parte decree, the original defendants have preferred the present special leave petitions.

(2.) We have heard Mr. K.V. Vijayakumar, learned counsel appearing on behalf of the petitioners at length.

(3.) We have gone through the impugned judgment and order passed by the High Court as well as the order passed by the learned trial Court by which the learned trial Court condoned the huge delay of 467 days.