AMBIKA AMMAL Vs. RAMASAMY

JUDGEMENT

(1.) THIS order shall govern the above two revision petitions. They have arisen from the two orders of the district Munsif cum Judicial Magistrate, Chengam, made in two applications one in I. A. No. 706/2006 to condone the delay of 547 days in making an application to set aside an ex-parte decree and the other in I. A. No. 34 of 2007 to set aside that ex-parte decree.

(2.) THE Court heard the learned Counsel for the petitioner.

(3.) AFTER hearing the learned Counsel and also looking into the materials, both the revisions, in the considered opinion of this Court, do not carry any merit whatsoever.