VASANTHA MILLS LTD Vs. K S R EXPORTS

JUDGEMENT

(1.) THIS revision has been filed against the order imposing condition for setting aside the ex parte decree.

(2.) IT is clear from the records that the counsel appearing for the petitioner herein, before the Court below had reported no instructions and thereafter, the ex parte decree was passed. Immediately after the passing of the ex parte decree, the petition for setting aside the ex parte decree has been filed, which reveals that the petitioner is very watchful about the proceedings in the Court. Hence, the conduct of the petitioner is nothing but to protract the proceedings and the lower Court had carefully taken into consideration the same, while imposing the condition of directing the petitioner to deposit .50% of the decree amount. Hence, I do not find any error of jurisdiction in the order passed by the Court below.