PERUMAL PADAYACHI Vs. VASUDEVAN

JUDGEMENT

(1.) AGGRIEVED over an order of the Principal District Munsif, cuddalore, dismissing an application in I. A. No. 2377 of 2005 to set aside an ex-parte order passed against the revision petitioner/second defendant in o. S. No. 299 of 2003, a suit for declaration and recovery of possession, this revision has been brought forth.

(2.) THE Court heard the learned Counsel for the petitioner and also looked into the order under challenge.

(3.) IN the result, this civil revision petition is dismissed. No costs. Consequently, connected MP is also dismissed. .