KRISHNAN Vs. MEENA

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the fair and decreetal order dated 09-07-2019 made in I.A. No. 92 of 2019 in O.S. No. 49 of 2014 on the file of the Principal Sub Judge at Puducherry.

(2.) Before the Court below, the defendant, who has been set exparte by the order dated 24.10.2014 in O.S. No. 49 of 2014, had filed the application in I.A. No. 92 of 2019 under Order IX Rule 13 read with Section 151 of C.P.C., to set aside the exparte judgment and decree passed against the defendant.

(3.) The said application, having been heard by the learned Judge, was allowed by the impugned order dated 09.07.2019. Assailing the same, the present Civil Revision Petition has been filed by the plaintiffs.