S GANAPATHY KONAR Vs. E GANAPATHY KONAR

JUDGEMENT

(1.) THESE civil revision petitions have been filed by the plaintiff in O.S.No.35 of 1988 on the file of the District Munsif's Court, Valliyur (which was originally O.S.No. 12 of 1982 on the file of the District Munsifs Court, Tirunelveli).

(2.) C.R.P.No.3163 of 1993 has been filed against the order dated 26.7.1993, allowing 1. A.No. 680 of 1992 in the said suit. The application was filed by the respondent/defendant for excusing the delay of 33 months in filing the application to set aside the ex parte decree dated 5.1.1989 in the abovesaid suit.

(3.) EVEN at the outset, I may state that curiously the above I.A.No.681 of 1992 has been numbered even before the abovesaid 1.A.No.680 of 1992 has been allowed. In other words, both the applications have been numbered together and posted for hearing together and an order has been passed in both the applications on the same day, viz. 26.7.1993.