KOPPULA RAJASEKHAR Vs. ARUNA SHARMA

JUDGEMENT

(1.) The present Civil Revision Petition is filed under Section 115 of Civil Procedure Code, aggrieved by the order, dated 01.10.2019 passed in I.A.No.750 of 2018 in I.A. No.315 of 2017 in MVOP No.833 of 2013 passed by the Special Sessions Judge for trial of Cases under SCs & STs (PoA) Act, 1989 cum VII Additional District & Sessions Judge, Ranga Reddy District at L.B. Nagar, wherein the I.A. filed under Section 5 of the Limitation Act, was dismissed.

(2.) The facts in issue are as under:

(3.) Thereafter, the petitioner filed I.A. No.315 of 2017 to set aside the dismissal order dated 15.02.2013 passed in MVOP No.833 of 2013, stating that he went to his native place to attend funeral of his relative and the same was informed to his counsel, but his counsel could not attend the Court in time as he was held up in traffic on that day and as such the trial Court dismissed I.A. No.315 of 2017 for default, vide order dated 02.06.2017, which reads as follows: