LAWS(MAD)-2011-4-605

CHANDAN APPARALS Vs. NIHAL P HEMDEV

Decided On April 27, 2011
CHANDAN APPARALS REP. BY ITS PROPRIETRIX D. CHANDAN Appellant
V/S
NIHAL. P. HEMDEV Respondents

JUDGEMENT

(1.) IN all the above Civil Revision Petitions, the defendant in O.S.Nos.723, 725, 722, 719, 726, 721, 724 and 720 of 2006 on the file of the learned IV Judge, City Civil Court, Chennai, is the petitioner herein.

(2.) THE respondents herein filed the aforesaid suits against the petitioner for recovery of various amounts due under various promissory notes said to have been executed by the defendant in respect of the amounts borrowed by the defendant from the plaintiffs.

(3.) IN all the identical affidavits filed in support of the aforesaid petitions, the petitioner has stated that she had not received any notice/summons in all the suits; in the first week of April 2007, she was shocked to receive notices in the execution petitions from the City Civil Court, Bangalore for the hearing date 04.04.2007; only after her counsel verified the records, she came to know about the ex-parte decrees passed in the suits; thereafter, she was bed ridden due to illness and hence there was some delay in handing over the copy of the notices in the execution petitions to the counsel at Chennai and she handed over the notices in the last week of May, 2007, to ascertain the details about the suits; after verification of the records, she came to know about the filing of the aforesaid suits by the respondents and about her non-appearance and being set ex-parte and passing of the ex-parte decrees; and thereafter, the aforesaid petitions have been filed.