ANBU SELVAM Vs. SAROJA PALANICHAMY

JUDGEMENT

(1.) His Civil Revision Petition has been preferred against the decretal order passed in I.A.No.98/2009 in O.S.No.43/2007 on the file of the Principal District Judge, Theni.

(2.) The brief facts of the case is that the plaintiff/respondent had filed the suit in O.S.No.43 of 2007 for Specific Performance. Since there was no representation for the defendant, exparte decree was passed on 08.01.2008 in the suit. On the basis of the decree the plaintiff has filed Execution Petition in E.P.No.16/2009 and the same is pending before the Sub Registrar's Office for registration of document. In the mean time, the defendant/respondent has filed a petition to condone the delay of 582 days in filing the petition to set aside the exparte decree passed on 08.01.2008.

(3.) The learned counsel for the respondent submitted that the reasons for the delay stated by the petitioner is not acceptable. Only with an intention to drag on the proceedings the petitioner has filed this petition.