MANI Vs. THANGARAJ

JUDGEMENT

(1.) The Petitioner/Respondent/Defendant has filed the present Civil Revision Petition as against the order dated 2.4.2009 in I.A. No. 1368 of 2008 in I.A. No. 976 of 2006 in O.S. No. 367 of 2006 passed by the learned District Munsif, Perambalur.

(2.) The Trial Court has passed orders in I.A. No. 1368 of 2008 on 2.4.2009, dismissing the Petition filed by the Revision Petitioner/Defendant under Order 9 Rule 7 of C.P.C., wherein the Revision Petitioner/Defendant has sought for a relief to set aside an ex-parte Order dated 14.9.2006 in I.A. No. 976 of 2006.

(3.) In I.A. No. 976 of 2006, dated 14.9.2006, the Trial Court has passed the following order: