D DURGAMBA Vs. RAJ KUMAR FINANCIERS

JUDGEMENT

(1.) .This appeal is filed against the orders dated 30-6-1994 in EA No. 489/1993 in EP No. 32/87 in O.S.No. 587/1983 on the file of the Principal Subordinate Judge, Tenali. That was a petition filed under Order 21 Rule 106 and Sec. 151 C.P.C. requesting to set aside the dismissal order dated 12-8-1993 in EA. No. 291/1991 and restore the same.

(2.) . It appears that the properties of the appellant herein Devineni Durgamba were sold in court auction on 4-4-1991 in execution of the decree in EP. No. 32/87 and the appellant herein filed application in E.A.No. 291/91 under Order 21 Rule 89 CPC seeking to set aside the sale and the said petition was dismissed for default on 12-8-93. The appellant filed EA No. 489/93 seeking to set aside the default order and restoration of EA No. 291/91 and the said petition was dismissed on 30-6-1994.

(3.) Aggrieved by the said order, the appellant filed this Civil Miscellaneous Appeal.