G.RAVI Vs. R.VENKATESH

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed by the petitioner/plaintiff, challenging the order, dtd. 10/2/2022, passed in I.A.No.421 of 2020 in A.S.(SR) No.2495 of 2020, by the XVI Additional District Judge, Ranga Reddy District at Malkajgiri, whereby, the subject I.A.No.421 of 2020 filed under Sec. 5 of the Limitation Act by the petitioner/plaintiff to condone the delay of 541 days in filing the subject A.S.(SR) No.2495 of 2020, was dismissed.

(2.) Heard the submissions of Sri Police Venkat Reddy, learned counsel for the petitioner/plaintiff, Sri Y.Satya Kumar, learned counsel for the respondent/defendant and perused the record.

(3.) The petitioner/plaintiff filed O.S.No.174 of 2016 on the file of I Additional Junior Civil Judge, Cyberabad at Malkajgiri, Ranga Reddy District against the respondent/defendant seeking perpetual injunction in respect of the suit schedule property. The respondent/defendant contested the said suit. The trial Court dismissed the said suit on merits, vide judgment and decree, dtd. 1/4/2019. Challenging the said judgment and decree, the petitioner/plaintiff preferred an appeal in A.S.(SR) No.2495 of 2020 before the Court below along with the subject I.A.No.421 of 2020 seeking to condone the delay of 541 days in preferring the said appeal. The Court below, after hearing both sides, refused to condone the delay and dismissed the subject application, vide impugned order, dtd. 10/2/2022. Aggrieved by the same, the petitioner/plaintiff preferred this Civil Revision Petition.