B. SAMPATH KUMAR Vs. N. ARVIND KUMAR

JUDGEMENT

(1.) This revision is filed challenging the order dated 26.08.2019 in I.A.No.1925 of 2018 in O.S.No.44 of 1998 passed by the I Additional Chief Judge, City Civil Court, Secunderabad, whereunder the application filed under Section 151 CPC to set aside the decree dated 07.11.2020 passed in O.S.No.44 of 1998 was dismissed.

(2.) The facts of the case, in brief, are as under:

(3.) The Court below passed the impugned order observing that the petitioner has to prefer an appeal against the judgment, if he is aggrieved by the judgment. The judgment was passed on merits and there was no sufficient ground to hold that the decree was obtained by fraud and the Court has no jurisdiction to entertain the application.