K. SAI SRI Vs. MURALI

JUDGEMENT

(1.) This revision, under Article 227 of the Constitution of India, is filed by the petitioner/plaintiff aggrieved by the docket order dated 10.02.2020 passed in I.A.No.198 of 2019 in O.S.No.46 of 2013 by the Judge, Family Court-cum-VI Additional District Judge, Nalgonda, wherein the subject Interlocutory Application filed by the respondent/ defendant, under Section 5 of Limitation Act, seeking to condone the delay of 773 days in filing the petition to set aside the ex parte decree dated 02.12.2016 passed against him, was allowed.

(2.) Heard the learned counsel for the both sides and perused the record.

(3.) Learned counsel for the revision petitioner/plaintiff attacked the impugned order solely on the ground that it is a cryptic order and no reasons are assigned by the Court below in allowing the subject Interlocutory Application. Moreover, there is a huge delay of 773 days in filing the petition to set aside the ex parte decree dated 02.12.2016 passed against the respondent/defendant. The Court below ought not have allowed the subject Interlocutory Application and ultimately prayed to set aside the impugned order and allow the civil revision petition as prayed for.