K. RAMASAMY Vs. R. NALLAMMAL

JUDGEMENT

(1.) Leave granted.

(2.) An ex-parte judgment and decree dtd. 13/4/2016, for specific performance, was sought to be set aside by application dtd. 4/1/2020, after condoning the delay of 1312 days, long after legal representatives of the 1st defendant appeared in an execution petition filed by the plaintiff.

(3.) We heard learned Senior Counsel, Sri. Dama Seshadri Naidu for the appellant and Sri. Gopal Shankarnarayanan, learned Senior Counsel for the respondents.