N.MURUGESAN Vs. GREEN VALLEY PACKERS

JUDGEMENT

(1.) The above civil revision petition is filed challenging the order dated 24.01.2013 passed in I.A.No.435 of 2012 in O.S.No.422 of 2002 on the file of the Principal Sub Judge, Karur.

(2.) The only short issue involved in the above civil revision petition is whether the ex parte decree passed against all the defendants when it is set aside at the behest of one of the defendants will enure to the benefit of other defendants, who have not chosen to file the similar application.

(3.) The revision petitioner before this Court is the plaintiff. He had filed a suit in O.S.No.422 of 2002 against the defendants who are the partnership firm and the partners for recovery of money due under two promissory notes, totalling a sum of Rs.2,18,160/- together with subsequent interest. The relief claimed in the plaint was as follows:-