PATTAN NAZIMUNNISA BEGUM @ NAZIMUNNISA Vs. SHAIK HAMIDUNNISA

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 27.9.2012 in I.A.No.1250 of 2011 in O.S.No.580 of 2009 passed by the learned I Additional Senior Civil Judge, Nellore.

(2.) The brief facts of the case are as follows:

(3.) It appears that in the said suit, the summons were not served on the petitioner. Then, publication of notice in Daily newspaper by way of substitute service was ordered and as the petitioner did not appear in spite of publication of notice in daily newspaper, she was set ex parte and an ex parte decree was passed. After receiving notice in the Execution Petition, the petitioner filed a petition to set aside the ex parte decree and as there was a delay of 488 days in filling the said petition, she filed I.A.No.1250 of 2001 to condone the delay of 488 days.