M. RAVICHANDRAN Vs. MANJULA AND OTHERS

JUDGEMENT

(1.) This civil revision petition has been filed against the order dated 12.04.2018 in I.A. No. 23 of 2017 in O.S. No. 662 of 2016 on the file of the learned XIX Additional City Civil Court, Chennai.

(2.) The petitioner is 1st defendant, 1st respondent is plaintiff and respondents 2 and 3 are defendants 2 and 3 in the original suit in O.S. No. 662 of 2016 for recovery of money. Despite several opportunities given to the petitioner/1st defendant, he has not filed written statement and hence the petitioner was set exparte by order dated 31.08.2016. The petitioner has filed an application in I.A. No. 23 of 2017 under Order 9, Rule 7 of C.P.C., seeking to set aside the exparte order dated 31.08.2016. The trial Court after giving due opportunities to both the parties allowed the application by order dated 12.04.2018 on condition that the petitioner shall deposit a sum of Rs. 3,00,000/- on or before 23.04.2018.

(3.) Aggrieved against the conditional order dated 12.04.2018, the petitioner has preferred the present civil revision petition.