A KRISHNAN Vs. K SANKARIAMMAL AND ORS

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the order of the trial Court in rejecting the application for condonation of delay in filing the application to set aside the ex-parte decree, this civil revision petition is filed.

(3.) The 4th Respondent in O.S. No. 72 of 2007, on the file of the I Additional District Munsif, Nagercoil, is the revision petitioner herein.