AYYANDHURAI Vs. MARIMUTHU

JUDGEMENT

(1.) Aggrieved over the order dated 28.03.2014 made in IA No.260 of 2013 in OS No.12 of 2007, on the file of the learned Subordinate Judge, Hosur, the plaintiff in the above referred suit, has filed the Civil Revision Petition and prayed to set aside the impugned order, under which, the learned Subordinate Judge, Hosur, allowed the application filed by the 1st defendant and condoned the delay of 1532 days, in filing the application to set aside the exparte decree dated 12.08.2008 made in OS No.12 of 2007.

(2.) The averments set out by the petitioner/1st defendant/respondent, in support of his condonation petition in IA No.260 of 2013, are as follows:

(3.) The short facts set out in the counter affidavit filed by the respondent/plaintiff/revision petitioner, are as follows: