M.S. Ramachandra Rao, J. - (1.) This Civil Miscellaneous Appeal is preferred challenging the order dt.29.06.2018 in I.A.No.4528 of 2017 in O.S.No.510 of 2012 passed by the Chief Judge, City Civil Court, Hyderabad.
(2.) The respondent/plaintiff filed the said suit against M/s. Viraja Universal Packaging Industries Limited for recovery of money and an exparte decree was passed on 22.07.2014 treating the summons as having been served on the appellant/defendant on the ground that the appellant did not appear and file written statement.
(3.) The appellant's contention is that it is M/s. Viraja Universal Packing Company Private Limited and it was described wrongly in the plaint as "M/s. Viraja Universal Packaging Industries Limited"; that summons were received in E.P.No.212 of 2016 in O.S.No.510 of 2012 on 29.07.2017 and on enquiry, it was realized that the appellant was wrongly described as "M/s. Viraja Universal Packaging Industries Limited". The appellant, therefore, contended that exparte decree be set aside and the appellant be given an opportunity to contest the suit.;