SUJATHA Vs. S. GOWRI

JUDGEMENT

(1.) This revision petition has been filed against the fair and decretal order made in I.A. No. 8 of 2017 in O.S. No. 11 of 2010 on the file of Sub Court, Poonamallee, by order dated 13.03.2017.

(2.) Before the Court below, the respondents are the plaintiffs who filed the suit for declaration and injunction and the in the said suit, the revision petitioner/defendant was set exparte, an exparte decree was passed.

(3.) Subsequently, it seems that, petition had been filed by the revision petitioner/defendant to set aside the exparte decree. Accordingly, the exparte decree was set aside and the suit is now posted for trial. Before examination of witnesses, the respondents/ plaintiffs filed I.A. No. 8 of 2017 under Order VII Rule Rule 14(3) C.P.C. to receive the documents mentioned in the petition and mark the same as Exhibit on the side of the plaintiffs. The said application since has been allowed, through the impugned order, aggrieved over the same, the present revision has been filed.