CRIPLESS PARADISE Vs. ADAGARLA RAJESH

JUDGEMENT

(1.) Aggrieved by the orders dtd. 4/1/2018 passed in I.A. No.421 of 2016 in O.S.No. 966 of 2008 on the file of the Court of III Additional Senior Civil Judge, Vijayawada, (in short 'the court below) the present revision is filed.

(2.) The petitioner herein is the defendant; respondent is the plaintiff before the court below.

(3.) The petitioner/defendant filed an impugned application under Order IX, rule 13 of C.P.C to set aside the exparte decree passed against him in O.S.No.966 of 2008. The court below dismissed the application, while observing the following, which reads as: