THOTA VASUDEVA RAO Vs. PYLA VENKATA RAMANA

JUDGEMENT

(1.) Heard Sri Tota Tejaswara Rao, learned counsel for the petitioner. There is no representation for the respondent.

(2.) The plaintiff-petitioner filed O.S.No.361 of 2015 in the court of VII Additional Senior Civil Judge, Visakhapatnam for a decree of mandatory and permanent injunction against the defendant-respondent. The suit was dismissed on 29/9/2022.

(3.) The petitioner preferred A.S.No. of 2023 with delay of 281 days. I.A.No.1625 of 2023 was filed under Order XLI Rule 3A of the Code of Civil Procedure (CPC) read with Sec. 5 of the Limitation Act, 1963, for cononation of delay in filing the appeal.