K ESWARAN Vs. K M MURUGESAN

JUDGEMENT

(1.) THIS Revision has been directed against the order of dismissal of the application seeking condonation of delay of 184 days in filing the application to set aside the exparte decree passed by the lower Court.

(2.) THE respondent herein, as plaintiff, filed the suit in O.S.No,470 of 1998 against the petitioner herein/defendant seeking for specific performance of the sale agreement. Since the petitioner herein/defendant did not appear for the trial on 2.12.2004, the said suit was decreed exparte by the trial Court against the defendant. THE petitioner herein/defendant filed a petition in I.A.No,587 of 2007 seeking for condonation of delay of 184 days in filing a petition to set aside the exparte decree. THE trial Court, after hearing both sides, has dismissed the said application, which necessitated the petitioner to prefer this revision before this Court.

(3.) HEARD Mr.G.Rajan, learned counsel for the petitioner and Mr.K.Govi Ganesan, learned counsel for the respondent.