S. MUTHUKUMAR Vs. M. PARI

JUDGEMENT

(1.) Civil Revision Petition (MD) No.898 of 2013 is filed by the defendant against the order passed in I.A.No.114 of 2011 refusing to condone the delay of 3083 days in setting aside the ex parte order.

(2.) The parties will be referred as per their status in the suit.

(3.) O.S.No.142 of 2001 was filed by the plaintiff for the relief of specific performance. The said suit was posted for the filing of the written statement of the petitioner herein on 2/9/2002. As he had not filed the written statement, he was a set ex parte on the same date.