GANGAGALLA BHANOJI RAO Vs. GANGALLA NARSINGA RAO

JUDGEMENT

(1.) The present appeal is preferred against order, dtd. 2/3/2022, passed in I.A.No.12 of 2020 in O.S.No.572 of 2012 on the file of the VII Additional District and Sessions Judge, Visakhapatnam, rejecting application filed under Order IX Rule 9 CPC seeking restoration of the Suit, which was otherwise dismissed for default.

(2.) For the sake of convenience, parties herein are referred to as they were arrayed in the Suit before the trial Court.

(3.) Brief facts of the case are as follows: