KONDISETTY SUJATHAMMA Vs. RAJANALA RADHAMMA YSR

JUDGEMENT

(1.) The present civil revision petition is filed against the order dtd. 20/1/2017 in I.A.No.265 of 2015 in O.S.No.80 of 2008 passed by the Junior Civil Judge, Railway Kodur.

(2.) Petitioner is the plaintiff and the suit was filed for declaration of title and delivery of possession. The respondents made their appearance in the suit and filed their written statement. As the petitioner failed to lead the evidence, the suit was dismissed for default on 7/6/2011. The plaintiff subsequently filed I.A.No.265 of 2015 under Sec. 5 of the Limitation Act to condone the delay of 1561 days in filing the petition to set aside the default order. The said application was opposed by the respondents and the trial Court after considering the respective contentions, dismissed the application. Hence, the present revision is filed.

(3.) Heard Sri M.S.P.Kamaraju, learned counsel for the petitioner and Sri B.S.Reddy, learned counsel for the respondents.