C. PALANIAPPAN Vs. R. PALANISAMY

JUDGEMENT

(1.) The Civil Revision Petition has been filed to set aside against the fair and decreetal order, dated 28.04.2015 in I.A. No.214 of 2015 in O.S. No. 147 of 2011 on the file of the III Additional District Court, Tiruchirappalli.

(2.) The respondents herein/plaintiff has filed a suit in O.S. No. 147 of 2011 on the file of the III Additional District Court, Tirchirappalli, to pass a preliminary decree and final decree. An exparte order was passed on 04.06.2013 in the said suit in O.S. No.147 of 2011 and against the said order, dated 04.06.2013, the revision petitioner herein/defendant has filed a petition in I.A.No.214 of 2015 in O.S. No. 147 of 2011, under Section 5 of the Limitation Act to condone the delay of 633 days in filing the petition to set aside the exparte decree and the same was dismissed with costs on 28.04.2015 against the revision petitioner/defendant herein. Aggrieved over the same, the revision petitioner is before this Court.

(3.) Heard the learned counsel appearing for the revision petitioner and the respondent and perused the material documents available on record.