ANDAL, Vs. SELVARAJI AMMAL AND ORS.

JUDGEMENT

(1.) THIS memorandum of civil revision petition has been filed by the petitioners who are the plaintiffs in the suit O.S. No. 47 of 1996. It is manifested from the records that the suit in O.S.No. 47 of 1996 appears to have been filed by the revision petitioners against the respondents herein seeking the relief of partition. During the pendency of the suit, the original plaintiff had passed away and subsequently, the revision petitioners being the legal representatives of the deceased original plaintiff were impleaded. It is obvious to note that excepting R2 who is the defendant in the suit, other defendants remained ex -parte. However, the suit was dismissed for non prosecution on 31.07.2002. For the purpose of setting aside the order of dismissal of the suit, there was a delay of 751 days and in order to condone the delay, the revision petitioners have filed an interlocutory application in I.A.No. 71 of 2005 and the second respondent herein has contested the petition. However, the learned trial Judge has not satisfied with the reasons assigned by the petitioners and dismissed the petition on 18.10.2005. Impugning the order of dismissal, the petitioners who are the plaintiffs in the suit O.S.No. 47 of 1996 have preferred this civil revision petition.

(2.) WHEN the matter came up for hearing, this Court has heard the learned counsel for the petitioners as well as the second respondent. Though the remaining respondents were served with notice, they have not chosen to appear either in person or through their respective counsels. This Court has also considered the submissions made by the learned counsels on either side and perused the materials available on record. It is more relevant to note here that the above suit in O.S. No. 47 of 1996 has been filed for the relief of partition. Now the learned counsel for the petitioners submitted that unless the delay of 751 days is condoned, the plaintiffs would be put to irreparable loss and hardships.