PAULRAJ Vs. ANNALAKSHMI

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the fair and decreetal order passed in I.A.No. 1 of 2019 in O.S.No.296 of 2016 dated 03.01.2020 on the file of the Principal Sub Court, Tenkasi.

(2.) The respondent filed the suit against the petitioner for recovery of money in O.S.No.296 of 2016. In that suit, ex-parte decree was passed on 01.09.2018. The petitioner is the defendant in the suit. There is a delay of 350 days in filing the petition to set aside the ex-parte decree. Therefore, the petitioner has filed I.A.No. 1 of 2019 to condone the delay of 350 days in filing petition to set aside the ex-parte decree. The said petition was dismissed by the trial court. Challenging the same, the petitioner is before this Court.

(3.) The learned counsel for the petitioner would submit that though ex-parte decree was passed on 01.09.2018, he was not aware about the ex-parte decree till 2019 and the counsel engaged by him has not informed about the ex-parte decree to him. Therefore, he could not file the petition to set aside the petition in time and the delay is neither willful nor wanton.