P NAGESWARA RAO Vs. MARATH JAYANTHI

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS Civil Revision Petition is filed aggrieved by the order dated 19.07.2012 passed in I.A.No.429 of 2012 in an un -numbered A.S., by the Principal District Judge, Visakhapatnam rejecting the application filed under Section 5 of the Limitation Act, seeking to condone the delay in filing the appeal against the judgment and decree dated 09.08.2010 passed in O.S.No.1186 of 2005 by the II Additional Senior Civil Judge, Visakhapatnam.

(3.) IT is represented that, in an identical matter, when I.A., filed by the petitioner for condonation of delay was dismissed, he filed revision petition vide C.R.P.No.5250 of 2012 and this Court by order dated 11.06.2012 allowed the same.