C. THUKKARAMAN AND ORS. Vs. C. SADASIVAM

JUDGEMENT

(1.) CHALLENGING the fair and final order passed in I.A. No. 463 of 2012 in I.A. No. 548 of 2011 in O.S. No. 147 of 2008 on the file of District Munsif Court, Sholinghur, the legal representatives of the defendants have filed the above Civil Revision Petition.

(2.) THE plaintiff filed the suit in O.S. No. 147 of 2008 for declaration, recovery of possession, mesne profits and permanent injunction.

(3.) AS already stated, this is the second occasion the defendants remained absent before the Trial Court. On the first occasion, there was a delay of 504 days in filing the application to set aside the ex -parte decree and on the second occasion, there is a delay of 647 days in filing the application to restore the application in I.A. No. 548 of 2011.