S RAVINDRA REDDY Vs. K VEERABHADRACHARI

JUDGEMENT

(1.) COMMON ORDER: Heard both counsel.

(2.) THE revision petition in C.R.P.No.2602 of 1998 is directed as against the fair and decreetal order passed in I.A.No.4264 of 1997 in O.S.No.1701 of 1995 on 6.7.1998 on the file of 1st Assistant Judge, City Civil Court, Madras.

(3.) SO the main application is the petition in I.A.No.4265 of 1997, which is an application filed by the respondent/defendant to extend the time for the deposit of the day cost of Rs.250 as ordered by the trial court, and the other applications are consequential petitions filed by the respondent/defendant to set aside the ex parte decree and the like in the said suit.