(1.) THE plaintiff in O.S.No. 15364 of 1996 on the file of the 7th Assistant Judge, City Civil Court at Chennai is the petitioner. He is aggrieved against the order made in I.A.No. 3951 of 2009 dated 9.9.2009 in allowing the application filed under Section 5 of the Limitation Act seeking to condone the delay of 1021 days in filing an application to set aside the exparte decree dated 17.4.2006.
(2.) THE short facts that are necessary for considering this revision are as follows:
(3.) THE plaintiff as the respondent in the above application filed a counter and contended as follows:-