BANDI LAKSHMANA REDDY Vs. D. RENUKA

JUDGEMENT

(1.) This application is preferred by the review petitioner/respondent No.1/defendant No.1 under Sec. 5 of Limitation Act to condone the delay of 1,975 days in filing the application for review the judgment and decree, dtd. 20/12/2019 passed in A.S.No.3 of 2013 on the file of this Court.

(2.) Heard Sri O.Manohar Reddy, learned Senior Counsel appearing on behalf of Sri N.Sai Akash, learned counsel for the review petitioner/respondent No.1/defendant No.1 and Sri A.Chandraiah Naidu, learned counsel for the respondent No.1/appellant/plaintiff.

(3.) The case of the review petitioner/respondent No.1/defendant No.1 in the present petition in brief as follows: