M. A. ALEEM Vs. MOHAMMED HASSAN AHMED

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order of the Court of learned Senior Civil Judge, Nandigama, in I.A.No.480 of 2017 in O.S.No.101 of 2015 dated 16.04.2018.

(2.) Defendants 1, 2 and 4 were the petitioners in the trial Court and whereas the first respondent was the plaintiff, while the second respondent was the third defendant in the suit. The above petition was filed under Section 5 of Limitation Act to condone a delay of 515 days in filing a petition under Order IX Rule 13 CPC to set aside the preliminary decree dated 21.07.2015 passed in the suit.

(3.) The first respondent laid the suit for cancellation of sale deed dated 20.03.2013 bearing document No.844 of 2013 of office of SRO, Nandigama, another sale deed dated 21.07.2014 bearing document No.1931 of 2014 of office of SRO, Nandigama, Krishna District, for partition of suit schedule property into four equal shares and to deliver one such share to the plaintiff.