PODILI MADHU BABU Vs. KANDUKURI RAMESH BABU

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioners against the Order and decree, dtd. 2/8/2019 passed in I.A.No.406 of 2018 in O.S.No.128 of 2016 on the file of the Court of Senior Civil Judge, Nuzvid, Krishna District.

(2.) Heard Sri Srinivassa Rao Velviela, learned counsel appearing for the petitioners and Smt. Nimmagadda Revathi, learned counsel appearing for the respondent.

(3.) The I.A.No.406 of 2018 was filed before the trial Court by the petitioners/defendants against the respondent/plaintiff under Sec. 5 of Limitation Act to condone the delay of 343 days in filing ex parte decree set aside petition. After careful consideration of the material available on record, the trial Court dismissed the application on the ground that the petitioners have not explained proper reasons to condone the delay.