GOLI VENAKATANARSIMHA REDDY Vs. MEKA ARUNA

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India, aggrieved by the order dtd. 22/12/2021 passed in I.A.No.20 of 2021 in O.S.No.4 of 2018 on the file of Senior Civil Judge at Jangaon, whereunder the petition filed by the revision petitioners to condone the delay of 854 days in filing the application to set aside the ex parte decree passed in O.S.No. 4 of 2018 was dismissed.

(2.) Heard Sri A.Venkatesh, the learned Senior Counsel for the petitioners and Sri D.V.Chalapathi Rao, the learned Counsel for the respondent.

(3.) The learned Senior Counsel for the revision petitioners submits that the respondent herein filed a suit in O.S.No.4 of 2018 on the file of Senior Civil Judge, Jangaon for partition and separate possession against the petitioners herein/defendants 1 to 6 on the premise that the plaintiff and defendant Nos.2 to 6 are the children of defendant No.1 and Goli Soma Reddy and the said Goli Soma Reddy during his life acquired suit schedule property and upon his death on 4/12/2012 the suit schedule properties were devolved upon the plaintiff and the defendants 1 to 6 and therefore the respondent filed the suit for partition and separate possession of the same contending that each of them are entitled for 1/7th share.