- (1.)THE civil revision petitioners, who are the defendants in the original suit filed this civil revision petition against the dismissal order dated 23.03.2009 passed in I.A.No.97 of 2008 in O.S.No.46 of 2003 on the file of the Sub Court, Thiruvallur.
(2.)FOR the sake of convenience, the defendants in the suit are referred as the revision petitioners and the plaintiff in the suit is referred as the respondent hereinafter.
Heard the learned counsel appearing for the petitioners and the learned counsel appearing for the respondent.

(3.)THE respondent herein filed a suit in O.S.No.46 of 2003 for specific performance of an agreement of sale dated 20.03.2003. In the above said suit, the revision petitioners have filed a detailed written statement on 21.01.2004. Since the revision petitioners have not appeared before the trial Court, an exparte decree was passed on 27.10.2004. On the basis of the exparte decree, the respondent herein filed an execution petition in E.P.No.33 of 2006 on 10.03.2006. In the above said execution petition, the revision petitioners filed a vakalath on 16.08.2007.