G.RAJKUMAR Vs. ARUNACHALAM

JUDGEMENT

(1.) THE petitioner has filed a suit in O.S.No.182 of 2008 on the file of the I Additional District Munisif Court, Tirunelveli seeking the relief of specific performance directing the respondent to execute a sale deed in favour of the petitioner in respect of the suit schedule property on the basis of the sale agreement executed by the petitioner dated 22.10.2007.

(2.) AN exparte decree was passed on 29.08.2008. The petitioner filed an application to set aside the said exparte decree along with an application to condone the delay of 840 days in filing such application.

(3.) AFTER hearing both parties and on perusal of the materials available on record, the learned 1st Additional District Munsif, Tirunelveli has allowed the application for condoning the delay. Hence, the petitioner is before this Court with the present Civil Revision Petition.