M RAMASAMY Vs. PAPA

JUDGEMENT

(1.) CHALLENGE is made to the order of dismissal of the application in I. A. No. 76 of 2004 whereby the delay of 491 days has occasioned in making the application for setting aside the exparte final decree passed in o. S. No. 156 of 1993.

(2.) HEARD the learned counsel for the petitioner. Despite service of notice, there is no representation on behalf of the respondents.