K.V. LAKSHMIPATHY Vs. J. SENTHAMIZH SELVI

JUDGEMENT

(1.) THIS memorandum of civil revision has been directed against the fair and decretal order, dated 22.11.2002 end made in I.A. No. 15576 of 2001 in O.S. No. 6871 of 1990 on the file of the learned VII Assistant Judge, City Civil Court, Chennai.

(2.) THE facts which are absolutely necessary for the disposal of this civil revision are as under: -

(3.) IN order to set aside the ex parte decree, dated 13.1.1992, the revision petitioners/defendants 1 to 7 had filed an application in I.A.No. 1981 of 1992 under Order 9 Rule 13 of C.P.C. Thereafter, that application was dismissed for non prosecution on 30.10.1996.