V. MAHINDRAN Vs. ARCOT LUTHERAN CHURCH

JUDGEMENT

(1.) The above Civil Revision Petitions are filed challenging the orders dated 22.01.2019 in I.A.Nos.2195, 2200, 2196, 2194, 2202, 2205, 2203, 2204, 2199 and 2201 of 2018 in O.S.Nos.2445, 2450, 2446, 2443, 2454, 2463, 2460, 2461, 2449 and 2452 of 2008 passed by the learned XVIII Assistant Judge, City Civil Court, Chennai.

(2.) All the applications have been filed to condone the delay of 3254 days in filing applications to set aside the ex parte order dated 09.01.2009.

(3.) The facts involved are more or less similar in all these applications and are as follows: It appears that the plaintiff/Church has instituted suits filed on 11.01.2008 for recovery of the premises in occupation of the revision petitioners. An ex parte decree was passed in all the suits on 09.01.2009. Thereafter, the plaintiff/Church has sought to execute the said decree by filing execution proceedings in the year 2012. The defendants contested the execution proceedings and ultimately, they have filed the applications to set aside the ex parte decrees only in the year 2018 with the delay of 3254 days.