M.SELVAM AND ANOTHER Vs. INDIRANI

JUDGEMENT

(1.) The Civil Revision Petitions are filed against the fair and decretal order dated 30.08.2013 made in I.A. Nos.330 and 332 of 2013 in O.S.No.440 of 2007 on the file of the Additional District Munsif Court, Tiruchengode.

(2.) In both the Civil Revision Petitions, issues are one and the same and hence, they are disposed of by this common order.

(3.) The petitioner in C.R.P. No.710 of 2014 is the second defendant, petitioner in C.R.P.No.711 of 2014 is the first defendant and respondent in both the Civil Revision Petitions is the plaintiff in O.S.No.440 of 2007 on the file of the Additional District Munsif Court, Tiruchengode. The respondent filed the said suit for partition against the petitioners and four others. The petitioners entered appearance through their advocate on 06.03.2008. They took time on three occasions, but did not file written statement. They were set exparte and exparte decree was passed on 18.08.2008. The respondent filed I.A.No.790 of 2012 for passing of final decree. The petitioners filed the present two applications I.A. Nos.330 and 332 of 2013 to condone the delay of 1630 days in filing the applications to set aside the exparte decree.