JAYAKUMAR Vs. KANTHASAMY

JUDGEMENT

(1.) CRP (NPD) No.4476 of 2014 has been filed by the petitioners aggrieved by the order dated 18.12.2013 passed by the District Munsif Court as Rasipuram in I.A. No.486 of 2013 in O.S. No.57 of 2011.

(2.) CRP (NPD) No.2906 of 2014 has been filed by the petitioners challenging the order dated 07.03.2014 passed by the District Munsif Court, Rasipuram in E.A. SR No.850 of 2014 in E.P. No.8 of 2013 in O.S. No.57 of 2011. Brief facts leading to the filing of these Civil Revision Petitions

(3.) The petitioners in CRP (NPD) No.4476 of 2014 are the defendants 5 and 6 in the suit O.S. No.57 of 2011 filed by the respondent / plaintiff. The said suit was filed for declaration and injunction. The declaration was sought for to declare the sale deed executed by the 1st petitioner / 5th defendant in favour of the 2nd petitioner / 6th petitioner as null and void. Further, the respondent has also sought for declaration of title as well as delivery of possession of the suit schedule property. Since, the petitioners / defendants 5 and 6 remained ex-parte in the suit, an ex-parte decree, dated 16.10.2012 came to be passed against them in favour of the respondent / plaintiff. Thereafter, the petitioners filed I.A.No.486 of 2013 to condone the delay of 166 days in filing an application to set aside the ex-parte decree dated 16.10.2012 passed in O.S. No.57 of 2011.