(1.) PLAINTIFFS are the petitioners in this civil revision petition against the dismissal of their I. A. No. 87 of 1996 in O. S. No. 5699 of 1992 on the file of IV Assistant Judge, City Civil Court , Madras . The said application has been filed under 0. 19, Rule 2, C. P. C.
(2.) THE allegation in the supporting affidavit is that after the ex parte decree granted in the suit on 22. 12. 1993, the 2nd respondent- 2nd defendant filed I. A. No. 14050 of 1994 for excusing the delay in filing the petition to set aside the ex parte decree and that in the supporting affidavit thereof, false averments have been made by the 2nd defendant and that in order to prove the falsity of the averments, the 2nd defendant should be permitted to be cross-examined by the plaintiffs and that hence the abovesaid i. A. was filed under 0. 19, Rule 2, C. P. C.
(3.) THEREFORE, there is absolutely no warrant for my interference under Sec. 115, C. P. C. Accordingly the civil revision petition is dismissed. Consequently C. M. P. No. 2077 of 1996 for stay is dismissed. .