INDUMATHI Vs. S.KAVITHA

JUDGEMENT

(1.) The present civil revision petition has been filed by the defendant in a suit for specific performance.

(2.) The respondent herein had filed O.S.No.307 of 2014 on the file of the Subordinate Court, Theni for the relief of specific performance of an agreement of sale with an alternative prayer for refund of the advance amount of Rs.5,00,000.00.

(3.) The defendant was set exparte for not filing a written statement and an exparte decree came to be passed on 17/3/2016. The defendant had filed I.A.No.1 of 2019 to condone the delay of 1321 days in filing an application to set aside the exparte decree.