CHALLAGULLA RATNA MANIKYAM Vs. BOPPANA SEETHARAMA RAJU

JUDGEMENT

(1.) A .S.M.P. No. 933 of 2014 is filed for condonation of delay of 1315 days in filing appeal against the judgment and decree, dated 09.02.2007, in O.S. No. 532 of 2005, on the file of the learned V Additional Senior Civil Judge (FTC), Vijayawada.

(2.) I have heard Sri R. Prasad, learned counsel for the applicant, and Sri M.V. Subba Reddy, learned counsel for the respondent.

(3.) THE applicant filed I.A. No. 235 of 2008 for condonation of delay of 488 days in filing an application to set aside the ex parte decree. The said application was dismissed by the trial Court by order, dated 08.10.2010. Feeling aggrieved by the said order, the applicant filed C.R.P. No. 4857 of 2010 before this Court. This Court by order, dated 21.01.2011, dismissed the said CRP. SLP (Civil) No. 11688 of 2011 filed by the applicant against the said order was dismissed by the Supreme Court by order, dated 22.07.2011. Thereafter, the applicant filed an appeal before this Court questioning the ex parte decree. Along with the said appeal, the applicant filed the present application for condonation of delay.