PALETI SAMBASIVA RAO Vs. CHIGURUPATI ANJAMMA

JUDGEMENT

(1.) The civil revision petition is filed under Article 227 of the Constitution of India, challenging the order dtd. 13/3/2012 passed in I.A.No.388 of 2011 in O.S.No.317 of 2007 by the II Additional Junior Civil Judge, Guntur, whereby the petition filed under Sec. 5 of Limitation Act to condone delay of 366 days in filing the petition under Order IX Rule 9 of Code of Civil Procedure (for short "C.P.C.") was dismissed.