B.HASHIM Vs. S.ABITHA

JUDGEMENT

(1.) Challenging the fair and final order passed in I.A.No.18464 of 2010 in O.S.No.1300 of 2007 on the file of the V Assistant Judge, City Civil Court, Chennai, the 1st defendant has filed the above Civil Revision Petition.

(2.) The respondent/plaintiff filed the suit in O.S.No.1300 of 2007 for recovery of possession and to return the original document in Document No.1948/1985 in respect of the suit property.

(3.) Since the defendants failed to appear before the trial Court, the trial Court set them exparte and an exparte decree was passed on 20.06.2007. Pursuant to the decree passed in O.S.No.1300 of 2007, the plaintiff filed an Execution Petition in E.P.No.3715 of 2007. Before the Executing Court, the 2nd defendant entered appearance through her counsel Mr.S.N.Narasimhulu and the said counsel undertook to file vakalat on behalf of the 1st defendant (who is the revision petitioner herein) on 19.02.2009.