M.SUBRAMANIYA GOUNDER (DECEASED) Vs. V.THAVAMANI

JUDGEMENT

(1.) This Civil Revision Petition arises against the fair and final order dated 8.12.2009 passed in I.A.No.387 of 2009 in O.S.No.164 of 2001 on the file of the Subordinate Court, Udumalpet.

(2.) The respondent herein filed the suit in O.S.No.164 of 2001 before the Subordinate Court, Udumalpet, for the relief of specific performance and other reliefs. The said suit was set exparte on 3.9.2002. The respondent filed E.P.No.52 of 2009 before the said Court for execution of the same.

(3.) On receipt of notice in E.P.No.52 of 2009 in O.S.No.164 of 2001 from the Subordinate Court, Udumalpet, the revision petitioner filed an Interlocutory Application in I.A.No.387 of 2009 in O.S.No.164 of 2001 to condone the delay of 2400 days in filing the petition to set aside the exparte decree in O.S.No.164 of 2001 passed against the revision petitioner.