BASHEER BEGUM REP BY HER POWER AGENT AHMED PEERAN Vs. THANJAVUR MUNICIPALITY THANJAVUR REP BY ITS COMMISSIONER THANJAVUR TOWN AND MUNSIF

JUDGEMENT

(1.) THE Petitioner/Defendant has filed the present Civil Revision Petition as against the order dated 1.8.2001 in I.A.No.304 of 1997 in O.S.No.77 of 1991 passed by the learned Principal Subordinate Judge, Thanjavur.

(2.) THE Revision Petitioner/Petitioner/Defendant before the Trial Court has projected I.A.No.304 of 1997 as per Order 9, Rule 9, and Section 151 of Civil Procedure Code praying to restore I.A.No.43 of 1997 which was dismissed for default on 17.10.2007.

(3.) IT is to be pointed out that I.A.No.43 of 1997 has been filed by the Revision Petitioner/Petitioner/Defendant before the Trial Court praying for issuance of an order by the Court to set aside the ex parte decree dated 12.6.1991. That Application has been dismissed for default by the Trial Court on 17.10.1997. Only for restoring the said I.A.No.43 of 1997, the Revision Petitioner has filed I.A.No.304 of 1997.