KATAM MALLAMMA Vs. KATAM RAJITHA

JUDGEMENT

(1.) Heard Sri L.Harish, learned counsel for the petitioner and Sri Y.Ashok Raj, learned counsel for the respondent.

(2.) This Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.04-01-2018 in I.A.No.1268 of 2015 in O.S.No.237 of 2014 of the Senior Civil Judge, Nalgonda.

(3.) Petitioner is the plaintiff in the suit. She filed the said suit against the respondent for cancellation of registered sale deed dt.07-05-2013 allegedly executed by the petitioner in favour of the respondent. When the respondent did not file Written Statement, the respondent was set ex parte decree and ex parte decree was passed on 04-08-2015.