K M SELVAMANI Vs. S NATARAJAN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 26.09.2008 passed by the learned Principal Sub Court, Erode made in I.A.No,65 of 2008 in O.S.No.146 of 2002, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioner and the learned counsel appearing for the respondent.

(3.) WHEREAS the learned counsel for the respondent/plaintiff would detail and delineate, express and expatiate as to what actually happened in this case. According to him, the suit was filed by the respondent/plaintiff for specific performance of the agreement to sell, which emerged between the plaintiff and the defendant the suit was decreed exparte twice the plaintiff also purchased Non judicial stamp papers for getting the sale deeds engrossed at that juncture, the revision petitioner herein filed the said I.A for the third time for getting the second exparte decree set aside. Hence, the Court thought it fit to award the cost of Rs.10,000/-, which in the facts and circumstances of this case, could not be termed as excessive.