GOVINDU VIDYULATHA Vs. MOVVA SURI BABU

JUDGEMENT

(1.) This revision petition is filed questioning the order dated 11-12-2017 passed by the III Additional Senior Civil Judge, Vijayawada in EA No. 378 of 2017 in E.P.No. 83 of 2014 in OS No. 1009 of 2011.

(2.) The application EA No. 378 of 2017 is filed to condone the delay of 920 days in filing the application to set aside the ex parte order. The application is contested and the impugned order came to be passed by which the Court dismissed the application. Questioning the same, the present revision has been filed.

(3.) This Court has heard Sri K. Jyothi Prasad, learned Counsel for the revision petitioner and Sri V.S.R. Anjaneyulu, learned Counsel for the Respondent.