KAPALI Vs. G.NEELAKANDAN

JUDGEMENT

(1.) The defendants 1 and 2, aggrieved by the dismissal of their application to condone the delay of 706 days in filing the application to set aside the ex parte decree, are the revision petitioners herein.

(2.) Heard Mr. K. Selvakumar, learned counsel for the petitioners. Despite service of notice on the respondents, they have not chosen to enter appearance either in person or through counsel. Therefore, after perusing the records, I have proceeded to decide this civil revision petition as under:

(3.) It is the case of the revision petitioners that they are defendants 1 and 2 in the suit and the suit property belongs to the third defendant, viz., Sri Yoga Narasimha Swamy Thirukkoil, Velachery. Consequently, it is the specific case of the revision petitioners that the plaintiff has no iota of title or interest in the suit property.