B. VIJAYA BHARATHI DEVI Vs. T. BABU RAO

JUDGEMENT

(1.) This revision is filed to set aside the order, dtd. 28/3/2016, in I.A.No.291 of 2014 in L.G.O.P.No.74 of 1997 on the file of the Principal District Judge's Court, Ranga Reddy District at L.B.Nagar.

(2.) The petitioner filed L.G.O.P.No.74 of 1997 against the respondents in respect of plot No.21 admeasuring 200 square yards covered by sy.No.190 situated at Lothukunta, Alwal Municipality, R.R.District. The said OP was dismissed for default on 15/4/2003 due to non-filing of affidavit. On knowing the same, the present application was filed under Sec. 5 of the Limitation Act, 1963 (for short "the Act") to condone the delay of (3903) days in filing the petition under Order IX Rule 9 of the Code of Civil Procedure (C.P.C.) with a prayer to set aside the dismissal order, dtd. 15/4/2003. The counter affidavit was filed by respondent No.9 and adopted by respondent No.3. After considering the contentions of both sides, the trial Court dismissed the application vide order dtd..28/3/2016. Aggrieved by the same, the present revision is filed.

(3.) Heard learned counsel for the petitioner and learned counsel for respondent Nos.3 and 9. Perused the record.