V. SURESH REDDY Vs. D. VENKATESWARA REDDY

JUDGEMENT

(1.) Defendant in the suit filed the above revision petition challenging the order dtd. 17/12/2021 in I.A.No.7143 of 2018 in O.S.No.77 of 2013 on the file of the Principal District Judge's Court, Kurnool.

(2.) Respondent being plaintiff filed suit O.S.No.77 of 2013 against the petitioner herein for recovery of amount. Revision petitioner being defendant filed written statement, however, he could not contest the matter. Hence, he was set ex parte. By the judgment and decree dtd. 10/8/2018, trial Court decreed the suit. The defendant filed I.A.No.1743 of 2018 under Order IX Rule 13 and Sec. 151 of CPC seeking to set aside the ex parte decree dtd. 10/8/2013.

(3.) Counter was filed by the respondent and opposed the application.