AIRPORT DIRECTOR Vs. GNANASEKARAN

JUDGEMENT

(1.) Civil Revision Petition is directed against the order-dated 3.10.2001 passed in I.A.No.1565/2001 in O.S.341 of 1999 by the Learned District Munsif cum Judicial Magistrate, Alandur. Defendant is the revision Petitioner.

(2.) Heard the learned advocate for the revision petitioner. The respondent has been served and his name is also printed in the cause list. But none represents the respondent. Respondent called absent and set exparte.

(3.) The defendant in the suit was set exparte and hence, an application was filed by the advocate on record for the defendant, to set aside the decree dated 6.6.01 and also to condone the delay in filing the set aside petition. The said application came to be dismissed only on the ground that the party has not filed the application and only his advocate has filed an affidavit and he is not entitled to file an affidavit on behalf of the client.