MILITARYKARAN ASHOKAN ALIAS ASHOKAN Vs. VENKATRAMANI

JUDGEMENT

(1.) Animadverting upon the order dated 10.07.2009 passed in I.A.No.40 of 2009 in O.S.No.5 of 2005 by the learned Principal Subordinate Judge, Krishnagiri, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of this revision would run thus: The respondent/plaintiff filed the suit claiming damages as against as many as six defendants including the revision petitioner/D2 herein. The revision petitioner/D2 remained absent, whereupon ex parte decree was passed. Subsequently, it appears D2 filed the application under Section 5 of the Limitation Act to get the delay of 760 days condoned in filing the application to get the ex parte decree set aside. After hearing both sides, the lower Court dismissed the application. Being aggrieved by and dissatisfied with the same, this revision has been filed on various grounds.