B. HANMAIAH Vs. PITTALA RAJALINGU

JUDGEMENT

(1.) Challenge in this Civil Revision Petition is the order rendered by the Court of Principal District Judge, Karimnagar, in I.A.No.822 of 2015 in un-registered Appeal Suit, dtd. 19/1/2016.

(2.) Heard the submission of Sri Y. Ashok Raj, learned counsel for the revision petitioner, as well as Ms. P.V.V.B. Rajeswari, who argued on behalf of Sri K. Rajanna, learned counsel for respondent Nos.1 and 2.

(3.) The suit in O.S.No.574 of 2005, in which the revision petitioner herein was arrayed as Defendant No.1, was decreed by the Court of Principal Junior Civil Judge, Karimnagar, on 27/11/2013. Aggrieved by the said judgment and decree in the said suit, the revision petitioner preferred appeal with a delay of 546 days. A separate application vide I.A.No.822 of 2015 was filed under Order 41 Rule 3-A C.P.C. r/w. Sec. 5 of the Limitation Act, seeking to condone the said delay. The Court of Principal District Judge, Karimnagar, through the impugned order dtd. 19/1/2016 dismissed the said application. Aggrieved by the same, the revision petitioner is before this Court.