CHINNAIYAN Vs. P MARAPPAN

JUDGEMENT

(1.) THE above Civil Revision petition is directed against the order of the learned District Munsif, Namakkal, dated 07. 11. 2005 made in I. A. No. 624 of 2005 in O. S. No. 754 of 2004, in and by which, the learned Judge has refused to condone the delay of 128 days in filing the petition to set aside the ex-parte decree. The defendants are the petitioners.

(2.) HEARD the learned counsel for the petitioner. Though the respondent-plaintiff was served notice from this Court, he has not chosen to contest the revision by engaging a counsel.

(3.) THE only point for consideration is as to whether the petitioners-defendants have sufficient cause for condoning the delay of 128 days in filing the petition to set aside the ex-parte decree.