KURRATHUL AYIN Vs. HABEEBA

JUDGEMENT

(1.) THIS appeal is focussed as against the Fair and decreetal order dated 05. 09. 2006, made in I. A. No. 78 of 2006 in A. S. No. 5 of 1997 on the file of the subordinate Judge, Ramanathapuram.

(2.) HEARD the learned counsel appearing for the appellants. Despite printing the name of the respondents, no one appears for them.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this Civil Miscellaneous Appeal would run thus: as against the decree and Judgement, dated 08. 08. 1995, passed in O. S. No. 13 of 1986, by the District Munsif, Ramanathapuram, A. S. No. 5 of 1997 was filed by the defendants before the Sub Court, Ramanathapuram. It so happened the appeal was dismissed for default. Whereupon after considerable delay I. A. No. 3 of 2006 was filed to get the delay condoned and even before disposing it the restoration application was numbered as I. A. 78 of 2006. The appellate Court dismissed both the applications.