KAMALA AND OTHER Vs. SUGUNA

JUDGEMENT

(1.) The Civil Revision Petition has been filed by the petitioner to set aside the fair and decretal order dated 05.12.2017 passed in I.A. No. 337 of 2013 in O.S. No. 26 of 2006 by the learned Subordinate Judge, Madurantakam.

(2.) The petitioners herein are the defendants and the respondent herein is the plaintiff in O.S. No. 26 of 2006 on the file of the Sub Court, Madurantakam.

(3.) The brief facts of the case are as follows: The respondent/plaintiff filed the said suit against the petitioners/defendants seeking to divide the entire family properties into three equal shares and allot one such share to the respondent. The petitioners/defendants have also filed the written statement to contest the suit. Pending suit, the petitioners/defendants filed an application in I.A. No. 337 of 2013 to condone the delay of 2164 days in filing application to set aside the exparte preliminary decree dated 09.01.2007 and the same was dismissed by the trial Court on 05.12.2017. Feeling aggrieved by the said order, the present civil revision petition has been filed by the petitioners.