GONE NARASIMHA REDDY Vs. GONE BALA REDDY

JUDGEMENT

(1.) Heard the submission of Sri O.Manohar Reddy, Advocate who argued on behalf of the revision petitioner, and also heard the submission of Sri M.Radha Krishna, Advocate, who argued on behalf of Sri P.Subba Rao, learned counsel on record for respondent No.1. No representation on behalf of other respondents.

(2.) Challenge in this revision petition is the order that is rendered by the Court of III Additional District Judge, Ranga Reddy District at L.B.Nagar, in I.A.No.764 of 2014 in O.S.No.519 of 2008, dtd. 14/10/2016.

(3.) The revision petitioner herein is the defendant No.2 to the suit. He filed an interlocutory application vide I.A.No.764 of 2014 under Sec. 5 of the Limitation Act seeking the Court to condone the delay of 790 days in filing a petition to set aside the exparte decree that was passed against him. The said Interlocutory Application stood dismissed vide order dated, 14/10/2016. Aggrieved by the same, the revision petitioner is before this Court.