D S MANI Vs. MANEENDHER SINGH

JUDGEMENT

(1.) THIS revision has been filed against the order passed in I.A.No.333 of 2009 in O.S. No.495 of 1996 passed by the lower court to condone the delay of 3284 days in filing the application to set aside the ex-parte decree.

(2.) HEARD Mr.K. Ramakrishnan, learned counsel for the petitioner and Mr.T. Thiyagarajan, learned counsel for the respondent.

(3.) IN order to verify as to the service of summons as contended by the respondent, this court had called for the report from the learned Principal District Judge, Kancheepuram District at Chengalpattu and in turn it was directed against the Sub-ordinate Judge, Tambaram. The learned Sub-ordinate Judge, Tambaram has submitted his report in respect of the filing of the suit, its pendency, service of summons, notice and disposal of the application in I.A.No.333 of 2009.