KOTHURI CHAKRADHARA RAO Vs. TADALA SATYAMARAYANA

JUDGEMENT

(1.) Heard Sri Ponada Sree Vyas, learned counsel for the petitioner.

(2.) The petitioner is the defendant in O.S.No.211 of 2016 pending in the Court of the Judge, Family Court-cum-IX Additional District and Sessions Judge, East Godavari at Rajamahendravaram.

(3.) The plaintiff/respondent filed the said suit for a decree for a sum of Rs.21,97,500.00 and for subsequent interest from the date of the promissory note against the defendant. In the said suit, the petitioner filed I.A.No.1430 of 2023 under Order VIII Rule 1-A and Sec. 151 of the Code of Civil Procedure (in short 'CPC') to condone the delay in filing the document i.e., 'chit book' containing his bid transactions in the name of respondent/plaintiff and his wife Sarada Devi. The same was contested by the plaintiff/respondent. The learned trial Court by the impugned order dtd. 30/8/2023 rejected the application. Challenging the said order, the present revision petition under Article 227 of the Constitution of India has been filed.