GOVINDAMMAL AND OTHERS Vs. M. MOHANA AND OTHERS

JUDGEMENT

(1.) These Civil Revision Petitions are filed to set aside the fair and decretal orders dated 22.08.2011 made in I.A.Nos.238 and 239 of 2011 in O.S.No.3 of 2009 on the file of the Principal Subordinate Court, Chengalpattu.

(2.) The issues and the parties involved in both the Civil Revision Petitions are one and the same and therefore, they are disposed of by this common order.

(3.) The petitioners are defendants 1 and 2, first respondent is the plaintiff and respondents 2 and 3 are the defendants 3 and 4 in O.S.No.3 of 2009 on the file of the Principal Subordinate Court, Chengalpattu. The first respondent filed the said suit for partition against the petitioners and respondents 2 and 3, claiming ? ..?th share in the suit property. The petitioners and respondents 2 and 3 were set exparte and exparte decree was passed on 01.06.2009. The petitioners filed two applications in I.A.No.238 of 2011 to condone the delay of 617 days in filing the petition to set aside the exparte decree and I.A.No.239 of 2011 to set aside the exparte decree dated 01.06.2009.