MOOTHA RAMAKOTI Vs. THEATARE SWAPNA

JUDGEMENT

(1.) Heard Sri Bhanuvarma, learned counsel representing Sri Y.V.Ravi Prasad, learned counsel for the appellant and Sri V.L.N.G.K.Murthy, learned counsel for the respondents.

(2.) This appeal is filed by the plaintiff.

(3.) The plaintiff's O.S.No.29 of 1983 was decreed ex-parte against the defendants/respondents. They filed the application I.A.No.242 of 2006 for setting aside the ex-parte decree under Order 9 Rule 13 of Code of Civil Procedure, 1976 (in short CPC"). The said application has been allowed and ex-parte decree has been set - aside by an order dtd. 16/7/2007.