CHURCH OF SOUTH INDIA Vs. THIRIPURA SUNDARI

JUDGEMENT

(1.) This Petition has been filed to set aside the Fair and Decreetal order dated 15.12.2010 passed in I.A.No.156 of 2007 in O.S.No.66 of 2005 on the file of the 1st Additional District Munsif, Nagercoil.

(2.) The brief facts of the case is as follows:

(3.) The learned counsel for the petitioners submitted that the delay was neither wilful nor wanton. Since the bundle was misplaced in the Advocate's office, the counsel cannot follow the posting of the case. Hence the defendants were set exparte. Hence, he prays to allow this petition.