SARADAMBAL Vs. SANTHI

JUDGEMENT

(1.) THE civil revision petition has been filed against the order dated 21.09.2006 made in I.A.No.285 of 2006 in O.S.No.69 of 2004 on the file of the Principal District Munsif, Valangaiman at Kumbakonam.

(2.) THE defendant is the revision petitioner before this Court.

(3.) THE suit has been filed by respondents/plaintiffs in O.S.No. 153 of 2000 on the file of the Sub Court, Kumbakonam for declaration and recovery of possession and for other reliefs. Then the suit was transferred to the Principal District Munsif Court, Valangaiman at Kumbakonam and renumbered as O.S.No.69 of 2004., An exparte decree was passed by the trial Court on 18.11.2005 due to the absence of the petitioner/defendant. Therefore a petition was filed to set aside the said exparte decree and since there was a delay of 234 days in filing the application, an application was filed in I.A.No.285 of 2006 to condone the delay of 234 days. The trial Judge dismissed the said application. Aggrieved against that the above Civil Revision Petition has been filed.