STATE BANK OF INDIA Vs. NATIONAL AGRICULTURAL CO-OPERATIVE MARKETING FEDERATION OF INDIA LIMITED & ORS

JUDGEMENT

(1.) Challenging the fair and final order passed in I.A.No.16135 of 2014 in O.S.No.3938 of 1996 on the file of I Asst Judge, City Civil Court, Chennai, the 3rd defendant has filed the above Civil Revision Petition.

(2.) The 1st respondent filed the Suit in O.S.No.3938 of 1996 for recovery of a sum of Rs.1,03,776.60 (Rupees one lakh three thousand seven hundred and seventy six and sixty paise only) together with interest.

(3.) Though the 3rd defendant bank filed their written statement, subsequently, they remained absent and the Trial Court passed an ex-parte decree on 12.07.2004. Thereafter, the 3rd defendant bank filed an application in I.A.No.16135 of 2014 to condone the delay of 3688 days in filing the application to set aside the ex-parte decree dated 12.07.2004.