SENGODAN; SEKAR Vs. NATESAN

JUDGEMENT

(1.) The revision petitioners, who are defendants 1 and 2 in the original suit, filed these two revision petitions against the fair and decreetal orders dated 13.11.2003 and 14.09.2004 passed in R.E.P.No.39 of 2003 and in I.A.No.17 of 2004 respectively in O.S.No.139 of 2001 on the file of the Sub Court, Sankari.

(2.) For the sake of convenience, the defendants 1 and 2 in the original suit are referred as the revision petitioners and the plaintiff in the original suit is referred as the respondent hereafter.

(3.) The respondent herein has filed a suit in O.S.No.139 of 2001 on 26.04.2001 against the revision petitioners for specific performance of a contract and for a consequential relief of injunction. Since the revision petitioners remained exparte in the above said suit, the trial Court has passed an exparte decree on 15.11.2002.