TATIPALLI VAZRAMMA Vs. REVURI DEVAIAH

JUDGEMENT

(1.) THIS Revision Petition is filed by the decree Holder against the order in E. A. No. 16 of 2007 in E. A. No. 19 of 2005 in E. P. No. 7 of 2005 in O. S. No. 131 of 2004 on the file of the principal Junior Civil Judge, Kamareddy, which reads as follows:

(2.) THE lower Court observed that section 5 of the Limitation Act is not applicable to any of the provisions of order 21 of C. P. C.

(3.) IN Damodaran Pillai v. South Indian bank Ltd. , the Supreme Court held: