T.S. SUBBAIYA Vs. VENGAIYAN

JUDGEMENT

(1.) The revision petitioner was brought on record as one of the respondents in E.P.No.7 of 2006 in O.S.No.24 of 1999 on the file of Sub-Court, Cheyyar. The revision petitioner is none other than the brother of the respondent.

(2.) The respondent herein filed O.S.No.94 of 1993 on the file of Sub-Court, Arani. It is a specific performance suit. The said suit was later transferred to Cheyyar and re-numbered as O.S.No.24 of 1999. In the suit, the first defendant viz., Radhammal was the mother and the second defendant viz., Krishnaveni was one of the sisters of the respondent.

(3.) Both the defendants remained ex parte and an ex parte decree was passed on 28.01.2003 in O.S.No.24 of 1999.