REV. DR. KURIEN THOMAS Vs. R. SUNDARARAJAN

JUDGEMENT

(1.) This is an appeal preferred against the judgement and Decree Order dated 26.07.2016, passed by the learned Single Judge in Application No.3106 of 2016 in C.S. No. 867 of 2002.

(2.) Briefly, the dismissal of the appellant's application came about in the background of the following facts :

(3.) Quite clearly, the appellant has been remiss in not prosecuting the suit with necessary diligence. Having said so, there are several issues relating to the merits of the case, which arise for consideration. We have come to this conclusion, upon perusing the pleadings filed by the parties, which are available on record.