ANITHA PARVATHAVARTHINI Vs. A. SEKAR AND OTHERS

JUDGEMENT

(1.) According to the revision petitioner, the revision petitioner has filed a suit for specific performance in OS.No.160 of 2015 on the file of the Principal District Court, Namakkal against the respondents herein. In the aforesaid suit, exparte decree was passed by the court below on 17.02.2016. Thereafter, the revision petitioner has deposited entire balance consideration of a sum of Rs. 72,47,000/-on 01.06.2016. In the meantime, the respondents have filed an application in IA.No.469 of 2016 to condone the delay of 233 days in filing an application to set aside the exparte decree. The court below has allowed the said application. Challenging the aforesaid order, the revision petitioner has filed the present Civil Revision Petition before this Court.

(2.) Notice has been served to the respondents. None appeared for the respondents.

(3.) The learned counsel for the revision petitioner would submit that pursuant to the decree passed by the court below, the revision petitioner has deposited a sum of Rs. 72,47,000/- before the court below to the credit of OS.No.160 of 2015. Without considering the hardship caused to the revision petitioner, the court below has allowed the instant application.