CHINTHAPANTI SOMASEKHAR REDDY Vs. YANGAREDDY MADHUSUDHAN REDDY

JUDGEMENT

(1.) The unsuccessful petitioner/defendant filed this revision assailing the order, dtd. 19/12/2022, dismissing the petition in I.A.No.460 of 2021 in O.S.No.11 of 2020 on the file of the Court of the Judge, Family Court-cum-VII Additional District and Sessions Court, Anantapuramu, filed under Sec. 5 of the Limitation Act, 1963, requesting to condone the delay of 40 days in filing petition to set aside the ex parte decree, dtd. 9/4/2021, passed in the above said suit.

(2.) Heard Sri Butta Vijaya Bhasker, learned counsel appearing for the revision petitioner/defendant and Sri J. Narayana Swamy, learned counsel for the respondent/plaintiff. The parties shall hereinafter be referred to as the plaintiff and defendant for convenience and clarity.

(3.) The case of the revision petitioner/defendant in support of the request for condonation of delay in filing the application seeking to set aside the ex parte decree passed in the suit, in brief, is as follows: