K NAVEEN KUMAR Vs. M SURESH BABU

JUDGEMENT

(1.) THE revision petitioner is the defendant in O. S. No. 328 of 2002 on the file of the Court of the Principal Junior civil Judge, Anantapur, which was decreed ex parte by judgment dated 21. 10. 2002.

(2.) THIS civil revision petition is directed against the judgment dated 15. 7. 2008 in cma No. 5 of 2007 on the file of the Court of I Additional District Judge, Anantapur, whereunder the order passed by the trial court dismissing the defendant's application under Order 9 Rule 13 of CPC to set aside the ex parte decree in OS No. 328 of 2002 was confirmed.

(3.) THE facts, in brief, are as under :