S.SANTHA Vs. M.S.M.K.PACKIAM

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the order and decretal order dated 17.12.2015 passed in I.A.No.166 of 2014 in O.S.No.11 of 2011, dated 17.12.2015 by the learned I Additional District Judge, Madurai.

(2.) The brief facts of the case is as follows:

(3.) The learned counsel for the revision petitioner submitted that for the past four years, the respondents did not care about the case and even as per their affidavit, they had come to know about the ex parte order dated 19.09.2011 in the month of August 2015. But, they had filed the application only on 19.10.2015 and further in the affidavit filed in support of the application, the respondents had not adduced proper reasons for such delay.