G.SRITHARAN Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) Challenge has been made in this memorandum of civil revision to the fair and decretal order dated 13.11.2009 and made in I.A.No.637 of 2009 in O.S.No.527 of 2006, on the file of the learned Additional District Munsif, Cuddalore. The matrix of the case.

(2.) The revision petitioner herein appears to have filed a suit in O.S.No.527 of 2006 as against the respondent herein being the Commercial Tax Officer, Cuddalore and another seeking the relief of declaration, declaring his title to the suit property free from any claim by the first respondent/first defendant and for the alleged arrears from Merabai Ammal and also for permanent injunction.

(3.) The above said suit stood posted on 15.02.2007 for filing the written statement of the respondent/defendant. On that day the respondent/defendant had not filed his written statement and therefore, he was called absent and the suit was decreed ex parte based on the evidence given by the revision petitioner/plaintiff.