BOMMADEVU SUBBALAKSHMI Vs. GUNDUBILLI SUBBARAO

JUDGEMENT

(1.) THIS civil revision petition is preferred by the petitioners in I.A. No. 187 of 2011 in O.S. No. 222 of 2006. I.A. No. 187 of 2011 was preferred under Section 5 of the Limitation Act seeking condonation of delay of 1653 days in filing Interlocutory Application for setting aside the ex parte decree. I.A. No. 187 of 2011 has been preferred on 25.02.2011.

(2.) THE petitioners are the wife and son of Sri Bommadevu Manikyalu, the sole defendant in the suit O.S. No. 222 of 2006. The first respondent Sri Gundubilli Subba Rao is the plaintiff in the suit. The plaintiff is the son -in -law of the defendant. The defendant Sri Manikyalu is described to have died on 27.07.2008.

(3.) THE second petitioner herein has sworn to the affidavit filed in support of I.A. No. 187 of 2011 seeking condonation of delay. In paragraph No. 2 of the said affidavit, it was stated inter alia as under: