TAHSILDAR, MANGALAGIRI MANDAL, MANDAL REVENUE OFFICE Vs. MANGALAGIRI PATTANA PADMASALI BAHUTHAMA SANGHAM

JUDGEMENT

(1.) This I.A.No.1 of 2018 has been filed praying to condone the delay of 669 days in filing the Second Appeal.

(2.) The Second Appeal is filed against the decree and judgment, dated 11.08.2015 in A.S.No.20 of 2014 on the file of the Senior Civil Judge, Mangalagiri in which the decree and judgment, dated 21.10.2014 in O.S.No.92 of 2012 on the file of the Principal Junior Civil Judge, Mangalagiri is reversed.

(3.) The petitioner is the 2nd defendant and the 1st respondent is the plaintiff in O.S.No.92 of 2012. The parties hereinafter will be referred to as arrayed in the original suit.