SUNDARRAJ Vs. SORANAM AMMAL

JUDGEMENT

(1.) THE petitioner/Second Defendant has filed the present Civil Revision Petition as against the order dated 10.10.2002 in I.A. No. 407 of 2001 in O.S. No. 190 of 1990 passed by the learned District Munsif, Shenkottai.

(2.) THE trial court while passing the order in I.A. No. 407 of 2001 in O.S. No. 190 of 1990 on 10.10.2002 has, among other things, observed that

(3.) THE stand of the Respondent/Plaintiff is that it is fault to sate that the Petitioner/Second Defendant from the year 1990 till 2000 at Bombay has taken treatment in connection with the nerve problem and for the said reason, the petitioner has not produced any document and only with a view to cause hardship to the Respondent/Plaintiff the petitioner has filed the application to set aside the ex-parte decree with a delay of 568 days.