NAGABANDI JADALAIAH Vs. JAKKULA MALLAIAH

JUDGEMENT

(1.) THIS application is filed with a prayer to condone the delay of 430 days in presenting the appeal, against the judgment and decree in O. S. No. 412 of 1995 on the file of the principal Senior Civil Judge, Ranga Reddy district.

(2.) THE 1st respondent filed the suit against the respondents 2 to 17 for the relief of declaration of title and recovery of possession of the suit schedule property. The suit was contested by respondents 2 to 17, and ultimately the trial Court decreed the suit through judgment dated 28-9-2004.

(3.) THE petitioner claims that he purchased the suit schedule property from defendants 9 and 14 through sale deed dated 1 -3-2004. He pleads that he was not aware of the pendency of the suit, and that his vendors did not inform of the same.