P.M.CHENCHU MANTHADI Vs. M.LOKANADHAM REDDY

JUDGEMENT

(1.) The present Civil Revision Petition is preferred against an Order dtd. 20/12/2021 in I.A.No.344 of 2019 in O.S.No.148 of 2013 on the file of the Court of the V Additional District Judge, Tirupati, Chittoor District.

(2.) Heard Mr.P.Gangarami Reddy, learned counsel for the petitioners and Mr.K.V.S.Vishnu Ram, learned counsel for the respondent.

(3.) The petitioners herein are the plaintiffs in the above referred suit filed against the respondent/defendant seeking a decree in their favour by directing the respondent/defendant to receive an amount of Rs.30,00,000.00 from them and to execute a Registered Sale Deed in their favour in respect of plaint "A" and "B" schedule landed property, withdraw the right in "C" schedule property and for other reliefs. The respondent/defendant filed his written statement and contesting the matter. By an Order dtd. 8/6/2018, the suit was dismissed for default. Seeking to set aside the said Order, the petitioners/plaintiffs filed an application under Order IX, Rule 9 of the Code of Civil Procedure (hereinafter called as "CPC") and the same was dismissed by an Order dtd. 20/12/2021. Aggrieved by the same, the petitioners/plaintiffs filed the present Revision Petition.