M. RAMANI Vs. D. K. JAYASUDHA

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the Fair and Decreetal order dtd. 20/7/2021 passed in I.A.No.3 of 2021 in O.S.No.34 of 2013.

(2.) The revision petitioners are the defendants and the respondent instituted a Suit for Specific Performance and Permanent Injunction.

(3.) The revision petitioners/ defendants were set ex-parte and an order was passed in favour of the respondent/ plaintiff on 26/2/2014. After a lapse of about seven (7) years, the revision petitioners/ defendants filed Interlocutory Application in I.A.No.3 of 2021 to set aside the ex-parte order passed on 26/2/2014. The Trial Court dismissed the Interlocutory Application in I.A.No.3 of 2021. Challenging the said order, the present Civil Revision Petition has been filed.