IYAPPAN Vs. )MUTHUPANDI

JUDGEMENT

(1.) The revision petition has been filed against the order passed by the learned Subordinate Judge, Ramanathapuram, dated 02.08.2014 in CMA.No.6/2013.

(2.) The revision petitioner is the plaintiff in O.S.No.11 of 2007 on the file of the learned District Munsif, Ramanathapuram, and the respondents are defendants. The suit is for specific performance directing the defendant to execute the sale deed. The suit was decreed ex parte on 07.10.2009 on the ground that even after giving sufficient time, the defendants failed to file written statement. To set aside the ex parte decree, the defendants filed I.A.No.525 of 2009 that was dismissed on 07.06.2010, against which, the defendants filed CMA.No.6/2013 and that the same was allowed vide impugned order dated 02.08.2014. Aggrieved by the order passed in CMA, the revision petitioner/plaintiff has filed this revision challenging the said order dated 02.08.2014.

(3.) Heard the learned counsel for the petitioner and perused the materials available on record.