P. VADAMULAMMAL Vs. O. MEENAKSHISUNDARAM

JUDGEMENT

(1.) The petitioner herein is the defendant in O.S. No. 359 of 2004 before the District Munsif-cum-Judicial Magistrate, Bodinayakanur. He remained ex-parte on 19.2.2009 and ex-parte decree was passed on 19.2.2009. He filed an application in I.A. No. 86 of 2009 in O.S. No. 359 of 2004 in time to set aside the ex-parte decree. The Trial Court allowed I.A. No. 86 of 2009 in O.S. No. 359 of 2004 on 9.7.2009. While allowing the application, the Trial Court imposed cost of Rs. 2,500/- payable by the petitioner's Advocate to the respondent herein on or before 22.7.2009.

(2.) This revision is filed questioning that part of the condition directing the Advocate of the petitioner in the Trial Court to pay cost of Rs. 2,500/- to the respondent herein, on or before 22.7.2009.

(3.) Heard both sides.