T.R.KRISHNAMURTHY Vs. S.N. HAMSAPRIYA

JUDGEMENT

(1.) Invoking the provisions of Sec. 5 of the Limitation Act read with Sec. 151 of C.P.C. the petitioner herein who is the respondent in the Civil Revision in C.R.P.(PD).No.2160 of 2011 has filed this petition to condone the delay of 1233 days in filing the petition to set aside the exparte order dated 01.08.2011 and made in the Civil Revision Petition in C.R.P.(PD). No. 2160 of 2011.

(2.) The petitioner herein at present has been serving in the Indian Army "as Major" at the address of "Transit Facility" Defence Research and Development Organisation, Post Box.No.24 Hebbal Industrial Area, Belwadi - Post, Mysore District, Karnataka-570 018.

(3.) Initially he had joined in the Indian Army as Soldier Clerk on 27.04.1992 and gradually he was commissioned as an Officer in the rank of Lieutenant and ultimately promoted to the rank of Major.