MANICKAM Vs. PARAMASIVAM

JUDGEMENT

(1.) THE defendant is the petitioner and the plaintiff is the respondent herein.

(2.) THIS Civil Revision Petition is filed by the defendant against the dismissal of the application filed by him under Section 5 of the Limitation Act to condone the delay of 1796 days in filing the petition to set aside the exparte decree made in O.S.No.1534 of 2002.

(3.) THE suit in O.S.1534/2002 was filed by the plaintiff for specific performance of the agreement dated 20.11.2000, directing the defendant to execute the sale deed in favour of the plaintiff on receiving the balance sale consideration or alternatively for directing the defendant to pay a sum of Rs.82,500/ - with subsequent interest at 18% p.a. on Rs.80,000/ - from the date of plaint till the date of realisation. The suit was decreed exparte on 24.2.2003.