GUMMALA ATCHIYAMMA Vs. GUMMALA CHINMAYI

JUDGEMENT

(1.) This revision under Sec. 115 CPC is directed against the order and decree, dtd. 30/8/2023, dismissing I.A.No.153 of 2023 in O.S.No.173 of 2011 on the file of the Court of the Senior Civil Judge, Chodavaram, filed by the defendants under Sec. 5 of the Limitation Act,1963 read with Sec. 151 CPC to condone delay of 1978 days in filing the petition to set aside the ex parte decree, dtd. 21/8/2017, passed in the above suit.

(2.) Heard the learned counsel for the parties.

(3.) The case of the defendants, as stated in the affidavit filed in support of the petition, in brief, are as follows: