CHIPPALA NAGAMANI Vs. PANTHADI ADINARAYANA

JUDGEMENT

(1.) This revision petition arises out of the order dated 18.11.2016 passed in I.A.No.296 of 2016 in O.S.No.533 of 2014 on the file of learned Principal Senior Civil Judge at Kakinada.

(2.) Heard the arguments of learned counsel for the petitioner and the respondent.

(3.) The petitioner is the defendant in the suit. She filed an interlocutory application in I.A.No.296 of 2016 to condone the delay of 202 days in filing the application to set aside the exparte decree. The trial Court has recorded that there was no documentary or oral evidence adduced by either of the parties before it in the said application and on hearing arguments of both the counsel petition was dismissed with costs. The trial Court without even considering any material nor referring any documentary or oral evidence has dismissed the application of the petitioner only basing on the arguments of both the parties.