CHANDRA Vs. M.DEVENDRAN

JUDGEMENT

(1.) The present civil revision petition is directed against the impugned fair and decretal order dated 24.06.2014 in I.A.No.836 of 2013 in O.S.No.16 of 2000 passed by the I Additional Subordinate Judge, Salem.

(2.) By the impugned order the Court has dismissed the above application filed by the petitioner to set aside exparte decree dated 18.07.2005.

(3.) The respondent/plaintiff had filed O.S.No.16 of 2000 before the 1st Additional Subordinate Judge, Salem against late N.Govindan and G.Shanmugam.