RAMAKRISHNAN AND ORS. Vs. SENTHILKUMAR AND ORS.

JUDGEMENT

(1.) DEFENDANTS 1 and 3 to 7 in O.S. No. 61 of 2009 are the petitioners herein.

(2.) THE first respondent filed a suit against the petitioners and second respondent before the Court below praying for a decree of specific performance. The petitioners received the summons and appeared through counsel. However, they have not filed written statement. The petitioners, thereafter, remained ex -parte. The learned Trial Judge was pleased to pass an ex -parte judgment and decree on 28 April, 2010.

(3.) THE application was opposed by the first respondent.