MAJJI SANNEMMA Vs. REDDY SRIDEVI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned order dated 16.09.2021 passed by the High Court of Andhra Pradesh at Amaravati in I.A. No.1 of 2021 in Second Appeal No.331 of 2021 by which the High Court has condoned a huge delay of 1011 days in preferring the Second Appeal, the appellant -­ original plaintiff - respondent before the High Court, has preferred the present appeal.

(2.) That the appellant herein - original plaintiff filed a civil suit being O.S. No. 40 of 2013 for permanent injunction against the respondents herein - original defendants. That the Trial Court dismissed the said suit by judgment and decree dated 23.04.2016. That the First Appellate Court allowed the suit by quashing and setting aside the judgment and decree passed by the Trial Court, by judgment and decree dated 01.02.2017. That the original defendants - respondents herein applied for the certified copy of the judgment and order on 04.02.2017. The same was ready for delivery on 10.03.2017. That after a period of approximately 1011 days, the respondents herein - original defendants preferred the Second Appeal before the High Court. Application to condone the delay was also filed being I.A. No.1 of 2021. By the impugned order, the High Court has condoned the delay of 1011 days in preferring the Second Appeal, which is the subject matter of appeal before this Court.

(3.) Learned counsel appearing on behalf of the appellant herein - original plaintiff has vehemently submitted that in the present case, High Court has committed a grave error in condoning huge delay of 1011 days in preferring the appeal.