SOMASUNDARA KOUNDER Vs. KRISHNA KOUNDER

JUDGEMENT

(1.) In these days when social justice is the order of the day, Courts also have to align themselves with such environment which would generate harmony not only between the Court and community at large. This is a case in which the following order was passed as a condition precedent for setting aside an ex parte decree:

(2.) The suit is of the year 1973. The District Munsif of Tindivanam is directed to set the suit for hearing, after restoring the same to file, and dispose of the same in August, 1979, without giving any adjournment, and after hearing the parties in full, and report such disposal to this Court by the end of that month.