KALLURU NAGESWARA RAO Vs. BALAJI MANURES

JUDGEMENT

(1.) Heard Sri N. Sree Rama Mitrthy, the learned Counsel for the petitioner and Sri V. Parabrahma Sastry, the learned Counsel for the respondent.

(2.) This revision is directed against an order of the learned Junior Civil Judge, Ponnur, dated 11-4-2001 made in LA. No.220 of 2001 in O.S.No.96 of 1997.

(3.) The above I.A.No.220 of 2001 was filed by the revision petitioner-defendant under Order IX, Rule 9 of the Civil Procedure Code praying to set aside the ex parte order passed against him in O.S.No.96 of 1997 on 13-2-2001. The application was allowed; however, directing the petitioner to deposit an amount of Rs.27,384/- even after deducting the amount of Rs. 13,800/- from the principal amount of Rs.31,184/- and on such depositing of amount by 25-4-2001 only, lest the said application shall stand dismissed. Aggrieved by the imposition of such condition while allowing an application to set aside the ex parte order, the revision petitioner-defendant had preferred the present civil revision petition.