SEDAM PANDURANGAIAH Vs. CHAVVA GURUVSAIAH

JUDGEMENT

(1.) Heard Sri C. Panduranga Rao, the learned Counsel representing the petitioner in the application, who is the respondent in S.A. No.685 of 1994 and Sri Gangarami Reddy, the learned Counsel representing the respondent in the application, who is the appellant in S.A. No.685 of 1994.

(2.) This application is filed by the petitioner to set aside the judgment and decree dated 18-4-2003 in S.A. No.685 of 1994 and allow the petitioner to submit his arguments in the second appeal and pass such other suitable orders.

(3.) It is stated in the affidavit filed in support of the application that on account of business necessity, the petitioner had shifted to Srisailam along with his family. It is pertinent to note that the word "Srisailam" had been inserted in the affidavit with pen. It is also stated that the address given in the appeal could not be changed since he had shifted suddenly. It is further stated that he had no knowledge at all about the pendency of the second appeal and hence, he did not make any appearance before this Court and in such circumstances without giving him an opportunity of hearing, the second appeal was ultimately allowed and hence, this application is moved to set aside the judgment and decree dated 18-4-2003 in S.A. No.685 of 1994.