NILAVUBAR MARJAN Vs. BARAKKATH ALI

JUDGEMENT

(1.) The defendant in O.S.No.9 of 2020 before the District Judge, Mayiladuthurai, is the revision petitioner.

(2.) The application filed by the revision petitioner under Sec. 5 of the Limitation Act, seeking condonation of delay of 677 days in filing the application to set aside the ex-parte decree was dismissed and challenging the same, the defendant is before this Court.

(3.) I have heard Mr.K.Sudhakar, learned counsel for the revision petitioner and Ms.V.Atchaya for M/s.K.M.Vijayan Associates, learned counsel for the respondent.