DOSS Vs. VAMANAN

JUDGEMENT

(1.) THE present revision is directed against the order of the learned District Munsif, Alandur dated 18. 9. 2006 made in I. A. No. 2287 of 2003 in o. S. No. 2077 of 1997.

(2.) THE backdrop of the case which is necessary for the disposal of the present revision is as follows: THE respondents herein filed the suit against the petitioners in O. S. No. 2077 of 1997 before the learned District Munsif, Alandur for delivery of vacant possession of the property, damages for use and occupation, and for costs. In the said suit, the petitioners have been set exparte and an exparte decree has been passed against them. To set aside the same, the petitioners have preferred an application under Order 9 Rule 13 c. P. C. along with an application under Section 5 of the Limitation Act to condone the delay of 1014 days. THE said application has been dismissed by the learned District Munsif and the present revision is directed against the said order.

(3.) I have heard the learned counsel for the petitioners and the respondents.