S. GAJENDRAN Vs. NATARAJAN

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order dated 10 March, 2015 in I.A. No. 651 of 2012, whereby and whereunder, the learned Principal District Munsif, Thoothukudi, dismissed the application filed by the petitioner to condone the delay in filing the application to set aside the ex -parte decree.

(2.) HEARD the learned counsel for the petitioner and the learned counsel appearing on behalf of respondent.

(3.) THE documents available on record would show that the petitioner entered appearance in O.S. No. 352 of 2008. Since he failed to file written statement, he was set ex -parte. In the meantime, he was transferred to Chennai. The petitioner has taken up a contention that the intimation sent by his advocate did not reach him and as such, he was not aware of the ex -parte decree passed by the Trial Court.