LADE KRISHNAMMA Vs. ADHARSANDI PADMA

JUDGEMENT

(1.) Both the Civil Revision Petitions are arising out of Original Suit No.179 of 2015 on the file of the learned I Additional Senior Civil Judge, Warangal. Accordingly, it is proposed to dispose of both the CRPs, through this common order.

(2.) CRP No.2134 of 2019 is filed assailing the order dtd. 10/4/2019 in SR No.6064 of 2018 in OS No.179 of 2015 filed under Sec. 5 of Limitation Act read with Sec. 151 of the Civil Procedure Code, 1908 (for short 'CPC') to condone the delay of 482 days in filing an application to set aside the ex parte decree passed against the petitioners/defendants 1 and 2 on 31/7/2017 and to permit the defendants to defend the suit in the interest of justice. Feeling aggrieved by the rejection of the said I.A. at numbering stage, the CRP is filed.

(3.) CRP No.2928 of 2019 is filed assailing the order dtd. 22/10/2018 in IA No.550 of 2018 in OS No.179 of 2015 under Order-IX, Rule-7 r/w Sec.151 of CPC to set aside the ex parte order dtd. 29/9/2015 and to permit the defendants to file the written statement. Aggrieved by the dismissal of the said application, this CRP is filed.