C. YASHODA Vs. U. SUDHEERA

JUDGEMENT

(1.) The present Revision Petition is preferred against an Order passed in I.A. No. 210 of 2019 in A.S. No. 17 of 2016 dtd. 1/12/2021 on the file of the Court of the Judge, Family Court-cum-V Additional District Judge, Tirupati.

(2.) Heard Mr. N. Ranga Reddy, learned counsel for the petitioner and Mr. Srinivas Basava, learned counsel appearing for respondent Nos. 1 to 3.

(3.) The petitioner herein is respondent No. 1 in the above referred I.A. The respondents herein filed the said I.A., under Sec. 5 of the Limitation Act (for short 'the Act') and Sec. 151 of Code of Civil Procedure (for short 'C.P.C.'), seeking to condone the delay of 430 days in presenting the application for setting aside abatement of the appeal against the 5th appellant which occurred due to non-impleadment of the legal heirs of deceased-5th appellant. The petitioner/1st respondent filed her counter opposing the said application. The learned Appellate Court after considering the matter condoned the delay and allowed the petition on payment of costs of Rs.1,000.00 to the petitioner herein. Aggrieved by the said Orders, the present Revision Petition came to be field.