REDDY RAMA RAO DIED Vs. POLAVARAPU SRINIVASA RAO

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order in Interlocutory Application No. 1611 of 2018 dtd. 10/4/2019 filed in unnumbered Appeal Suit ______ of 2019 on the file of Principal District Judge, Visakhapatnam, dismissing the application for condonation of delay in presentation of appeal. The petitioners herein are the petitioners in I.A for condonation and the appellants in the un-numbered appeal before the lower appellate court. The defendants are some of the defendants in the suit before the trial court. The respondent No. 1 in IA and the respondent No.1 in the unnumbered appeal before the lower appellate court is the plaintiff in the suit before the trial court. The other respondents are the respondents before the court below in the above said proceedings.

(2.) Heard the learned counsel for the petitioners and the learned counsel for the respondents.

(3.) The respondent No. 1 initiated action in O.S. No. 1444 of 2008 on the file of the I Additional Senior Civil Judge, Visakhapatnam against the respondent Nos. 2 to 6 initially for specific performance of an agreement of sale dtd. 14/9/2006. During the pendency of the suit, the petitioners and respondent Nos. 7 and 8 have been impleaded as defendants in the suit.