KANNIGA Vs. G JAYAKUMAR

JUDGEMENT

(1.) Heard both sides.

(2.) This civil revision petition is focussed as against the docket order dated 21-2-2012 passed by the learned District Munsif, Kanchipuram in I. A. No. 969 of 2011 in O. S. No. 185 of 2004.

(3.) The facts as stood uncurtained in this revision could be encapsulated thus : The ex parte decree was passed on 4-7- 2007 in favour of the plaintiff and as against the defendants in a suit for specific performance of an agreement to sell. It appears that out of the three defendants, two died pendente lite and the revision petitioner herein is the only surviving defendant. He filed I. A. No. 969 of 2011 for getting the delay of 832 days condoned in filing the application under Order IX, Rule 13 of the Code of Civil Procedure to get the the ex parte decree set aside. The said application was dismissed. Being aggrieved by a dissatisfied with the order passed by the Court below, this revision has been focussed on various grounds.