GADDAM RAMULAMMA Vs. GADDAM INDIRA

JUDGEMENT

(1.) Heard Sri C. Kumar, learned counsel for the petitioners, Sri Gulam Asghar Hussain Khan, learned counsel representing Sri Shiva Kumar Manchena learned counsel appearing for the respondents and perused the material available on record.

(2.) This Civil Revision Petition is preferred by the petitioners aggrieved by the order dtd. 4/12/2023 (hereinafter referred to as the "impugned order") passed by the learned Principal District and Sessions Judge, R.R. District, at L.B. Nagar in I.A.Nos.680 of 2023 in A.S.Sr. No.1117 of 2023. By the impugned order, the learned appellate court dismissed the application filed by the petitioner under Sec. 5 of the Limitation Act to condone the delay of 341 days in filing of an appeal against the preliminary decree dtd. 27/4/2022 passed in O.S.No.1089 of 2014 of 2019 on the file of learned II Additional Senior Civil Judge, R.R. District, at L.B. Nagar.

(3.) For the sake of convenience, the parties herein are referred to as per their status before the learned appellate court.