BALAKRISHNAN Vs. RAMASAMY CHETTIAR

JUDGEMENT

(1.) The defendants 1 and 2 are the revision petitioners.

(2.) The defendants filed an application to set aside the exparte decree along with an application to condone the delay in I.A.No.84 of 2010 in O.S.No.126 of 2007. By the order dated 30.10.2010, the Trial Court dismissed the petition. Challenging the dismissal as illegal, this revision petition has been filed by the defendants.

(3.) The plaintiffs who are the respondents herein filed the suit in O.S.No.126 of 2007 seeking the relief of partition.