K SOURIRAJAN Vs. P R ADIKESAVAN

JUDGEMENT

(1.) THIS Revision Petition has been preferred by the petitioner, against the order of the learned XIII Small Causes Judge, Chennai passed in E. P. No. 420 of 2007 in RCOP No. 2108 of 1998, dated 19. 9. 2007.

(2.) THE brief facts which led to the filing of the present revision Petition , are as follows:

(3.) THE attitude of the respondent in filing the above said petitions and appeals arising out of dismissal of the petitions, is nothing to but drag on the proceedings. THE respondent used to file miscellaneous Petition one or after another and on their dismissal, he used to prefer the appeals and leave the said appeal unattended and when the same were being dismissed, again he used to file petitions for restoration. THEreby, it is stated that the respondent had abused the legal process by filing one application after the other and preferring one appeal and after the other and hampered of the proceedings. After filing the applications, the respondent would allow the same to be dismissed for default after dragging on for some time and again used to file petitions to restore the default orders and again allowed them to be dismissed for default.