S R RAJMOHAN Vs. P CHELLAMUTHU

JUDGEMENT

(1.) CHALLENGING the order of the learned District Munsif, dharapuram made in I. A. No. 396 of there is undue and unexplained delay and hence no indulgence could be shown to the petitioner and moreover the Civil Revision petition does not carry any merit 2006 which was filed to condone the delay of 1180 days in filing the set aside the exparte decree passed in O. S. No. 348 of 2002, the above Civil Revision petition has been filed. The suit was filed for recovery of money on the strength of promissory note. After the suit was taken on file, the petitioner/defendant appeared through counsel, but he did not file a written statement in time. Therefore, he was set exparte on 20th March, 2003 and the application to set aside the ex-parte decree was filed in June, 2006 and thus a delay of 1180 days was occasioned.

(2.) AFFIDAVIT filed in support of the petition to set aside the exparte order is perused.