KANDASWAMY Vs. KRISHNAMANDIRAM TRUST KARUR

JUDGEMENT

(1.) DEFENDANTS 4, 6, 12, 27 and 36 in O.S.No.207 of 1982 on the file of the Subordinate Judge, Karur, are the revision petitioners.

(2.) THE civil revision petition itself has been filed against the dismissal of their application in I.A.No.37 of 1997 for condoning the delay of 797 days in filing the petition under Order IX, Rule 13 C.P.C. to set aside the ex parte decree, dt. 1.9.1994, passed against them.

(3.) MR. Peter Francis, learned counsel for the contesting respondents, submitted that the revision petitioners were absolutely lacking in bona fides, that