V.SUGUNA Vs. D.JITHENDER REDDY

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed by the revision petitioner/defendant, challenging the order, dated 24.01.2017, passed in I.A.(SR) No.4082 of 2016 in O.S.No.89 of 2012, by the Principal District Judge, Khammam.

(2.) Heard. Perused the record.

(3.) The revision petitioner/defendant filed the subject unregistered interlocutory application under Order IX Rule 13 of CPC praying the Court below to set aside the ex parte decree, dated 29.01.2016, passed in the subject suit. In the said unregistered interlocutory application, the Court below passed the impugned order, which reads as follows: