K VENUGOPAL Vs. K ARUMUGAM

JUDGEMENT

(1.) A challenge is made to an order of the Rent Controller and I Additional District Munsif , Coimbatore made in I. A. No. 159 of 2005 made in RCOP. No. 8 of 1999 seeking to condone the delay of 263 days in filing the application to set aside the ex parte order of eviction passed by the Court below.

(2.) THE Court heard the learned counsel for the petitioners as well as for the respondent and also perused the materials available on record.