SYED GHOUSE MOHIUDDIN Vs. SINGARENI COLLIERIES COMPANY LIMITED

JUDGEMENT

(1.) This Revision is filed under Section 115 of the Code of Civil Procedure, 1908 (CPC), challenging the order dt. 25.06.2015 in C.M.A.No.14 of 2014 on the file of the Principal District Judge, Karimnagar, confirming the order dt. 08.07.2013 in I.A.No.595 of 2011 in O.S.No.22 of 2000 on the file of the Senior Civil Judge at Peddapalli.

(2.) Petitioner herein is defendant in O.S.No.22 of 2000 filed by the respondents against the petitioner for recovery of a sum of Rs.2,26,349-50 ps.

(3.) Petitioner was set ex parte and an ex parte decree was passed against the petitioner on 07.11.2002 by the Senior Civil Judge at Peddapalli.