BALAKRISHNAN Vs. SHANMUGADURAI

JUDGEMENT

(1.) All the three appeals have been filed as against the order dated 13.07.2016 passed by the learned Single Judge of this Court in allowing the applications, namely, A.Nos.910 and 911 of 2016 in C.S.No.624 of 2005 and A.No.2693 of 2011 in C.S.No.624 of 2005, respectively.

(2.) While A.No.2693 of 2011 was filed by the first defendant in C.S.No.624 of 2005 for condoning the delay of 675 days in filing the application to set aside the ex-parte judgment and decree dated 15.06.2010 in C.S.No.624 of 2005, the other two applications in A.Nos.910 and 911 of 2016 were respectively filed by third party to set aside the ex-parte decree dated 15.06.2010 in C.S.No.624 of 2005 decreeing the suit in favour of the plaintiff and to implead the third party- Shanmugadurai as fourth defendant in the said suit.

(3.) For the purpose of convenience, the parties will be hereinafter referred to as per their ranking in the suit in C.S.No.624 of 2005, as plaintiff and defendants.