MUTHUSAMY Vs. INDIAN OVERSEAS BANK ALANGULAM

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the fair order and decretal order dated 7.8.1997 passed in I.A.No.471 of 1995 in O.S.No.215 of 1988 on the file of the learned Principal Subordinate Judge, Srivilliputhur.

(2.) THE petitioner is the first defendant in the suit filed by the respondent herein in O.S. No.214 of 1988 for recovery of Rs. 3,52,884.55. Ten defendants were set ex parte. THE petitioner/first defendant alone contested the suit by filing a written statement. On 1.2.1993 the petitioner also was set ex parte and preliminary decree has been passed.

(3.) I have carefully considered the submissions made by the counsel for the petitioner and also gone through the impugned order, grounds and the affidavit.