M. SOMASUNDARAM Vs. VETRIVEL

JUDGEMENT

(1.) Challenging the fair and final order passed in I.A.No.38 of 2015 in I.A.No.1001 of 2011 in O.S.No.616 of 2009 on the file of District Court, Thiruppur, the defendants have filed the above Civil Revision Petition.

(2.) The plaintiff filed the suit in O.S.No.616 of 2009 for specific performance, permanent injunction and alternatively for refund of advance money.

(3.) Since the defendants failed to appear before the Trial Court, the Trial Court passed an exparte decree on 22.10.2010. Thereafter, the defendants filed an application in I.A.No.1001 of 2011 in O.S.616 of 2009 under Order 9 Rule 13 of the Civil Procedure Code to set aside the exparte decree.