POOMANI Vs. KANNAPPAN

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order passed by the learned District Munsif, Krishnagiri, in I.A.No.142 of 2006 in O.S.No.335 of 1991 dated 20.09.2006, in and by which the learned Judge has dismissed the Interlocutory Application filed by the revision petitioners to condone the delay of 21 days in filing the Application to restore the suit which was dismissed on 12.08.2005.

(2.) The issue is to be considered in the above Civil Revision Petition is whether the judgment passed by the learned District Munsif, Krishnagiri in O.S.No.335 of 1991 on 24.06.2005 is one passed under the provisions of Order XVII Rule 2 or Order XVII Rule 3 of the Code of Civil Procedure (hereinafter referred to as C.P.C).

(3.) The brief facts of the case are as follows: