HABIBUR RAHMAN Vs. V ELUMALAI

JUDGEMENT

(1.) THIS revision has been filed by the petitioner against the dismissal order passed by the lower Court in I.A.No.221 of 2009 in O.S.No.187 of 2003, an application to condone the delay in filing an application to set aside the exparte decree.

(2.) HEARD Mr.T.Dhanyakumar, learned counsel for the petitioner and Mr.N.Suresh, learned counsel for the respondent.

(3.) I have given anxious thoughts to the arguments advanced on either side.