RAMASAMY Vs. VEERASAMY GOUNDER

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order dated 31.03.2004 made in I.A.No.1054 of 2003 in O.S.No.353 of 2000 on the file of the Principal District Munsif, Gingee.

(2.) PETITIONER is the defendant, in O.S.No.353 of 2000 on the file of the Principal District Munsif, Gingee. The respondents filed the suit for partition and an ex -parte decree was passed, on 27.09.2002.

(3.) HEARD Mr.A.K.Kumaraswamy, learned counsel for the petitioner. In spite of service of summons, there is no appearance for the respondents.