J.PRABAHAR Vs. ORCHARD MANOR MEMBERS ASSOCIATION

JUDGEMENT

(1.) The second defendant is the revision petitioner herein.

(2.) The first respondent is the plaintiff has filed a suit and there is obtained ex-parte decree. The second defendant filed I.A to set aside the ex-parte decree and as there was a delay has filed I.A.9139/2018 to condone the delay of 738 days in filing to set aside the ex-parte decree and judgment and the said application was dismissed and hence, this Civil Revision Petition.

(3.) After hearing the learned counsel for the petitioner, it is seen that the plaintiff is the Apartment Owners Association and the first defendant is the owner of the flat and second respondent namely the petitioner. It was taken the rent has converted the car parking area into travel office and running a travel office and hence, the plaintiff appears to have filed to the above happen for Mandatory Injunction.