S KOSALAN Vs. P LAKSHMI

JUDGEMENT

(1.) THIS petition is filed against the fair and decretal order dated 6.8.2009 passed by the Sub Court, Tambaram in I.A.No. 26 of 2009 in O.S.No.242 of 2006.

(2.) PLAINTIFF is the revision petitioner. Challenging the order passed by the Court below in I.A.No. 26 of 2009 condoning the delay of 205 days in filing the petition to set aside the exparte decree.

(3.) IN such view of the matter, considering the facts and circumstances of this Court, there is no reason to find fault with the order of the Court below in exercising the discretion and allowing the application, which has been filed showing sufficient cause.