R. GANDHI Vs. T. ELUMALAI

JUDGEMENT

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

(2.) The petitioner is defendant in O.S. No. 239 of 2010 on the file of the Principal District Munsif Court, Tiruvannamalai. The respondent filed the said suit for declaration and permanent injunction. After receipt of summon, the petitioner entered appearance through Advocate, but did not file written statement. He was set exparte on 14.12.2010 and exparte decree was passed on 03.02.2011. The petitioner filed I.A. No.303 of 2012 to condone the delay of 324 days in filing the petition to set aside the exparte decree. The learned Judge dismissed the Interlocutory Application, holding that the reason given by the petitioner is not true and petitioner has not approached the Court with clean hands.

(3.) Against the said order of dismissal dated 17.07.2013 made in I.A. No.303 of 2012 in O.S. No. 239 of 2010, the petitioner has come out with the present Civil Revision Petition.