SANEPALLI SUBBI REDDY Vs. BATHALAL NARASIMHA NAIDU

JUDGEMENT

(1.) The Revision Petitioner-1 st defendant had preferred the present Civil Revision Petition as against the order, dated 21-12-2004 made in I.A.No.317 of 2004 in O.S.No.73 of 2004 on the file of the Junior Civil Judge, Kamalapuram.

(2.) On 13-4-2005, this Court ordered 'Notice before admission'. One of the respondents refused to receive and other respondents are served, but none represents the respondents.

(3.) The revision petitioner moved the above interlocutory application under Section 148 read with Section 151 of C.P.C. seeking the Court to enlarge the time for filing the written statement and receive the same in the interest of justice. The written statement also had been enclosed with the application. In view of the fact that the written statement was filed beyond the period of ninety days, and inasmuch as no reasonable cause had been shown to condone the delay and receive the written statement, the learned Judge dismissed the same. Aggrieved by the same, the present Civil Revision Petition is preferred.