DUDEKULA ABBAS Vs. KODURU MAHESHWAR REDDY

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner/defendant assailing the orders dtd. 31/10/2019 in I.A.No.563 of 2017 in O.S.No.32 of 2016 on the file of the learned Additional Junior Civil Judge, Jangaon.

(2.) Application in I.A.No.563 of 2017 was filed by the defendant under Sec. 5 of Limitation Act to condone the delay of 52 days from 23/10/2017 to 12/12/2017 in filing an application to set aside the ex-parte decree dtd. 23/9/2017. The trial Court having considered the rival contentions dismissed the said application. Feeling aggrieved by the same, the defendant has filed this Civil Revision Petition.

(3.) Heard learned counsel for the petitioner and the respondent. The submissions made on either sides have received given due consideration of this Court.