J B ASSOCIATES Vs. R K BHARATH VASALU

JUDGEMENT

(1.) The relief sought for in all the revisions are to set aside the Fair and Decreetal order passed by the learned Principal District Judge, Vellore made in I.A.Nos. 174, 175 & 176 of 2015 in O.S.Nos.89, 107 & 106 of 2007 respectively, dated 09.10.2017.

(2.) The revision petitioners are the defendants in the suit in O.S.Nos.89, 107 & 106 of 2007 filed the Interlocutory Applications under Order IX Rule 13 of C.P.C in I.A.Nos. 174, 175 & 176 of 2015 in O.S.Nos.89, 107 & 106 of 2007 respectively, seeking to set aside the exparte decree dated 31.03.2015.

(3.) The first respondent is the plaintiff in the suit. The defendants/revision petitioners remained Ex-parte in the suit. The revision petitioners filed the Interlocutory applications to set aside the Exparte order. The Civil Miscellaneous Appeals were allowed as withdrawn and they filed the present revision in C.R.P Nos.967, 968, 969 of 2018.