RAJIYA MUTHU Vs. V.ARUMUGHAM

JUDGEMENT

(1.) The matter is heard through "Video-Conferencing". :- The Civil Revision Petition is filed against the fair and decretal order dated 04.11.2011 made in I.A.No.1435 of 2010 in O.S.No.443 of 2002 on the file of the Principal Sub Court, Erode.

(2.) The petitioner is the defendant and respondent is the plaintiff in O.S.No.443 of 2002 on the file of the Principal Sub Court, Erode. The respondent filed the said suit for specific performance. The said suit was decreed exparte. The petitioner filed I.A.No.1435 of 2010 to condone the delay of 2013 days in filing the petition to set aside the exparte decree. The learned Judge dismissed the said petition holding that the reason given by the petitioner is not sufficient and is not acceptable.

(3.) Against the said order of dismissal dated 04.11.2011 made in I.A.No.1435 of 2010 in O.S.No.443 of 2002 , the petitioner has come out with the present Civil Revision Petition.