SAROJINI Vs. LEELAVATHI

JUDGEMENT

(1.) The above Civil Revision Petition is filed by the defendants 1 and 4 to 13 challenging the dismissal of their application I.A.No.265 of 2018 seeking to condone the delay of 266 days in filing a petition to set aside the ex parte decree passed in O.S.No.68 of 2005 on the file of the learned Subordinate Judge, Uthagamandalam.

(2.) The brief resume of the facts culminating in filing of the petition is narrated herein below:

(3.) The respondent contended that she and the petitioners herein and defendants 2 and 3 claimed a right over the suit properties, which belonged to the father of the respondent and the petitioners 1, 2 and 3 herein and the defendants 2 and