RAJESWARI Vs. VAIRAVAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the fair and final order passed by the Court below allowing the application filed under Section 5 of the Limitation Act, 1963, to condone the delay of 1372 days, in filing the petition to set aside the ex parte decree passed in O.S.No.127 of 2004.

(2.) The petitioner filed a suit in O.S.No.127 of 2004, against the respondents, seeking for the relief of declaration and permanent injunction. The suit was decreed ex parte by judgment and decree dated 24.01.2005.

(3.) The first respondent filed I.A.No.87 of 2009 to condone the delay of 1372 days in setting aside the ex parte decree. The said application came to be allowed by the Court below and the same became the subject matter of challenge before this Court in CRP. (MD).No.1410 of 2009.