BAYWOOD Vs. TAMIL NADU HOUSING BOARD

JUDGEMENT

(1.) THE defendant has preferred the C.R.P. against the order dated 22.4.1994 passed in I.A.No.3783 of 1994(in O.S.No.3683 of 1985) which was filed by it, for setting aside the ex parte decree dated 31.3.1986 against it in the said O.S.No.3683 of 1985 on the file of VII Judge, City Civil Court, Madras.

(2.) THE impugned order simply runs as follows:

(3.) LEARNED counsel for the respondent also did not argue anything contra. For all these above said reasons the impugned order is set aside and the C.R.P. is allowed.