PERUMAL Vs. B. KANDASAMY

JUDGEMENT

(1.) The matter is heard through Video Conferencing.

(2.) This Civil Revision Petition is filed to set aside the fair and decreetal order dated 19.01.2015 made in I.A.No.1106 of 2014 in O.S.No.1122 of 2012 on the file of I Additional District Munsiff Court, Salem.

(3.) The petitioner is defendant in O.S.No.1122 of 2012. The respondent filed the suit for declaration of title and for possession. In the suit, the petitioner was set exparte and exparte decree was passed on 23.10.2013. The petitioner filed I.A.No.1106 of 2014 to condone the delay of 245 days in filing the petition to set aside the exparte decree. The learned Judge by the order dated 19.01.2015 dismissed the said petition.