L MOOLCHAND Vs. V RAJU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the revision petitioner.

(2.) THIS revision has been directed against the order passed in I.A.No,567 of 2008 in O.S.No,96 of 2008 on the file of the Court of Subordinate Judge, Nilgiris at Uthagamandalam which was filed under Order 9 Rule 7 of CPC to set aside the exparte decree passed in O.S.No,96 of 2008 on 15.10.2008. The said application was filed on 21.10.2008 itself. The reasoning stated in the affidavit to the petition and objections raised in the counter were duly considered by the learned trial Judge and he has come to a conclusion that an opportunity must be given to the petitioner to put forth his case in the suit has allowed the application on cost of Rs.1000/- to be paid on or before 22.12.2008.