M. JEYAGOPAL Vs. S. RAGURAMAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed seeking to set aside the fair and decreetal order, dtd. 19/10/2023 passed in in IA No.02 of 2021 in OS No.67 of 2019, dtd. 19/10/2023 by the 1st Additional District Judge, Tuticorin, Tuticorin District.

(2.) The facts in brief:-

(3.) The petitioner herein received the summon, but failed to appear before the trial court, on 04/09/2019. So ex-parte decree was passed. To set aside the ex-parte decree, a delay occurred about 576 days. To condone the delay, he filed a petition under Sec. 5 of the Limitation Act. That came to be dismissed by the trial court by the impugned order.