G.INDIRANI Vs. K.ARJUNAN

JUDGEMENT

(1.) The defendants are the civil revision petitioners before this Couurt, challenging the order of dismissal passed in I.A.No.689 of 2010 in O.S.No.549 of 2008, dated 01.07.2011 by the learned Principal Subordinate Judge, Coimbatore.

(2.) It is an unfortunate case of the dismissal of the condone delay petition filed by the defendants for condoning the delay of 68 days for filing the set aside application under Order 9 Rule 13 CPC.

(3.) The Courts below must have seen the petitions which are they dealing the Interlocutory Applications about the nature of the applications and thereafter they should pass suitable orders for avoiding the multiplicity proceedings of the case.