K. JAGAPATI REDDY Vs. K. BHASKAR REDDY

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for the respondent. Perused the material available on record.

(2.) Challenge in this Civil Revision Petition is the order rendered by the Court of Senior Civil Judge, Nagarkurnoool, Mahabubnagar District, in I.A.No.390 of 2014 in O.S.No.119 of 2013, dtd. 22/12/2014.

(3.) I.A.No.390 of 2014 was filed by the revision petitioner, who is the defendant to the suit, under Sec. 5 of the Limitation Act, seeking the Court to condone the delay of 107 days in filing application to set aside the exparte decree dtd. 17/2/2014 in O.S.No.119 of 2013. The request was dishonoured and the said application was dismissed vide order dtd. 22/12/2014. Aggrieved by the same, the revision petitioner is before this Court.