P N GOVINDAN Vs. A RAMASAMY

JUDGEMENT

(1.) CHALLENGE in this revision is to the Order made in i. A. No. 2172/2004 in O. S. No. 154/2006 on the file of District Munsif Court, Tiruchengode, allowing the application filed under Or. 9 R. 9 CPC, on payment of cost of rs. 750/- to each of the Defendants.

(2.) HEARD both.

(3.) THE learned Counsel for the Revision Petitioner defendant has contended that the Respondents had already left the matter once for dismissal. This is the second application which was not taken note of by the lower Court. Since the delay was condoned, now the suit was posted for trial.