THANGAM ALIAS ANGAMUTHU Vs. VASANTHA PAUL PANDIAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the petitioners/petitioners against the Order and Decree dated 11.03.2008, made in I.A.No.168 of 2007 in unnumbered A.S..........of 2008, on the file of the Principal District Court, Salem to set aside the said order.

(2.) The petitioners herein are the applicants in I.A.No.168 of 2007 and the appellants in the unnumbered A.S. on the file of the Principal District Court, Salem. The civil revision petitioners have filed an interlocutory application in I.A.No.168 of 2007, praying to condone the delay of 523 days in filing the application for filing the appeal in unnumbered A.S..........of 2008, which was dismissed on 11.03.2008 against the petitioners under Section 5 of the Limitation Act.

(3.) In the said application, the revision petitioners/applicants/appellants inter alia stated that for non-contesting the suit in O.S.No.82 of 2001, the revision petitioners/applicants/appellants were set ex-parte in the said suit on 19.08.2005. This fact was brought to light through their counsel while they met him on 09.06.2007.