PONNAMMAL @ PASUVATHAL Vs. KALAIVANI

JUDGEMENT

(1.) The present civil revision petition has been filed by the defendant in O.S.No.998 of 2017 on the file of the Additional Subordinate Court, Karur challenging the dismissal of her application to condone the delay of 1264 days in filing an application to set aside the exparte decree.

(2.) The respondent herein has filed the above said suit for the relief of specific performance based upon a registered sale agreement dtd. 19/9/2016. An alternative prayer was sought for to refund of the advance amount with interest.

(3.) The defendant had remained exparte and an exparte decree came to be passed on 28/2/2018. On the strength of the exparte decree, the plaintiff had filed E.P.No.160 of 2018 for execution of sale deed. The sale deed was executed on 21/12/2020 and E.P. was closed on 19/7/2021.