JAMES FERNANDEZ ALIAS CHINGAN Vs. LEELAMMA FERNANDEZ

JUDGEMENT

(1.) THE petitioner who was the first defendant in the suit was set ex-parte and a preliminary decree for partition passed. An application filed to set aside the ex-parte preliminary decree was dismissed for default and an application to restore the same was also dismissed.

(2.) I.A. No. 1512/2012is the application for condonation of delay and I.A. No. 1513/2012 is the application for restoration and both were dismissed by a common order dated 07.07.2012.The petitioner has preferred C.A. No. 1455/2012 for obtaining certified/carbon copy of the common order.