BHIRAN Vs. PALANIAPPAN

JUDGEMENT

(1.) CHALLENGE is made to the order of dismissal passed by the learned Subordinate Judge, Namakkal in I. A. No. 638 of 2003 seeking to condone the delay of 162 days in filing the application to set aside the exparte decree in O. S. No. 398 of 1999, a suit for specific performance.

(2.) HEARD the learned counsel on either side.

(3.) HEARD the learned counsel for the respondent on the above contentions.