S SUNDARAM Vs. J RAJENDRA PRASAD

JUDGEMENT

(1.) THE petitioner/defendant has filed the civil revision petition as against the order dated 31.10.2008 in I.A.No,305 of 2008 in O.S.No.112 of 2004 on the file of Additional District Court (Fast Track Court-2), Salem in dismissing the application filed by the revision petitioner/defendant under Order 9 Rule 13 and Section 151 of Civil Procedure Code to set aside the exparte decree dated 29.09.2004 passed in the main suit.

(2.) THE trial Court while passing the order in I.A.No,305 of 2008 has inter alia come to the conclusion that the suit has been adjourned for numerous times and in spite of the same, the petitioner has not appeared before the Court and has come to the resultant conclusion that the petition cannot be allowed on any score and resultantly dismissed the same without costs.