SHAIK NOORUDEEN Vs. A. AZIZUL KARIM AND ORS.

JUDGEMENT

(1.) The revision petitioner is the first defendant in O.S. No. 457 of 2011 on the file of learned XII Assistant Judge, City Civil Court, Chennai. The first respondent herein is the plaintiff therein. The details of the suit are not necessary for the disposal of the present revision petition. The grievance of the revision petitioner is that he was not served with suit summons. But, he was set ex -parte and an ex -parte decree was passed against him. Hence, he filed an application in I.A. No. 4699 of 2014 in O.S. No. 457 of 2011 to condone the delay of 678 days in filing the application to set aside the ex -parte decree.

(2.) Learned XII Assistant Judge, City Civil Court, Chennai rejected I.A. No. 4699 of 2014 in O.S. No. 457 of 2011 on 8.1.2015. The revision petitioner filed this revision petition against the aforesaid order.

(3.) When the matter listed before this Court on 29.7.2015, this Court passed the following order: - -