P JAYARAMAN Vs. RAJESWARI FINANCE

JUDGEMENT

(1.) The Petitioners/Petitioners/Defendants have projected the present Civil Revision Petition as against the order dated 22.12.2003 in I.A.No.349 of 2001 in I.A.No.408 of 1996 in O.S.No.5 of 1995 passed by the learned sub -Judge, Paramakudi.

(2.) The trial Court while passing the order in I.A.No.349 of 2001 on 22.12.2003, has inter alia observed that "with a view not to pay the due amount to the Decree -holder/Execution Petitioner and also to deceive him and further with a view to procrastinate the matter, the present application has been filed with a delay wherefrom a motive has been seen and the suit has been filed in the year 1995 and disposed of in the year 1996 and also again to pass orders as regards the restoration of the suit and if that application is to be allowed that already pending numerous lakhs of cases which are not to be disposed of and moreover, in all the Courts, hundreds of cases are pending and as such, by allowing the present application, the suit will get pending and if the persons are not respected the Court orders then an atmosphere of encouraging they will be created and viewed in the preceptive in the interest of justice as dismissed the application with said costs".

(3.) Feeling aggrieved against the order of dismissal dated 22.10.2003 in I.A.No.349 of 2001 in O.S.No.5 of 1995 passed by the learned sub -Judge, Paramakudi, the Revision Petitioners/Petitioners/ Defendants as aggrieved persons have projected this present Civil Revision Petition before this Court.