ACHUTHA AUDI NARAYANA Vs. VONUKURI VENKATA SUBBAIAH

JUDGEMENT

(1.) As the issue involved in both the civil revision petitions is one and the same, they are being taken up for hearing as well as disposed of by way of this Common Order.

(2.) Heard Mr. Sitaram Chaparla, learned counsel appearing for the petitioner and Sri E.V.V.S. Ravi Kumar, learned counsel appearing for the respondents.

(3.) The petitioner herein is the plaintiff, filed suit in O.S. No.22 of 2008 for grant of specific performance of sale agreement dtd. 23/10/2006. The same was decreed ex parte dtd. 23/9/2010. The present impugned I.A.No.495 of 2012 in O.S.No.22 of 2008 and I.A.No.880 of 23012 in O.S.No.22 of 2008 were filed by the petitioner/1st defendant for setting aside the Ex pare decree passed against the petitioner/1st defendant before the III Additional District Judge (FTC), Ongole (FAC: Judge, Family Court, Ongole) (for short "the Court below"). On considering the submissions and on considering the facts and circumstances of the case, both the applications were allowed. Aggrieved by the same, the present civil revision petition came to be filed.