A MARY Vs. A FATHIMA

JUDGEMENT

(1.) HEARD both the learned counsel appearing for the petitioners as well as the respondents.

(2.) THIS Civil Revision Petition has been filed under Section 115 CPC, challenging the order, dated 05.10.2010 made in I.A.No.1970 of 2009 in O.S.No.271 of 2008 on the file of the Principal District Judge, Coimbatore.

(3.) IT is seen that the petitioners herein have stated that the exparte preliminary decree was passed in the suit on 19.01.2009, when the second petitioner and his mother, the first petitioner were affected by chickenkunya and unable to file a petition to set aside the exparte decree and subsequently, received notice on 22.10.2009 in I.A.No.247 of 2009, that was relating to the final decree application, filed by the respondents herein.