PELLURI KANAKA DURGA Vs. PAGADALA UDAYA LAXMI

JUDGEMENT

(1.) The unsuccessful petitioner/defendant filed this revision assailing the order, dtd. 3/1/2018, passed by the learned Senior Civil Judge, Bapatla, in I.A. No. 682 of 2017 in O.S. No. 171 of 2012 filed under Sec. 5 of the Limitation Act, 1963, requesting to condone the delay of 200 days in filing the application for setting aside the ex parte decree and judgment, dtd. 26/8/2016, passed in the above said suit.

(2.) Heard Sri Shaik Mohd. Ismail, learned counsel representing Sri N. Naveen Kumar, learned counsel appearing for the revision petitioner/defendant and Smt. V. Hima Bindu, learned counsel representing Sri K. Chaitanya, learned counsel for the respondent/plaintiff. The parties shall hereinafter be referred to as the plaintiff and defendant for convenience and clarity.

(3.) The case of the revision petitioner/defendant in support of the request for condonation of delay in filing the application seeking to set aside the ex parte decree passed in the suit, in brief, is as follows: