SRINIVAS AGARWAL Vs. M. BALOJI M. BALAJI

JUDGEMENT

(1.) This civil revision petition is filed under Sec. 115 of CPC challenging the order dtd. 3/10/2017 in I.A. No.1024 of 2017 in O.S. No.7 of 2017 on the file of the Court of District Judge, Mahabubnagar.

(2.) The respondent herein filed O.S.No.7 of 2017 on the file of the Court of District Judge, Mahabubnagar against the petitioner for recovery of an amount of Rs.16,23,600.00. The petitioner did not choose to file written statement within the stipulated period of 90 days from the date of receipt of summons in the suit. The trial Court decreed the suit in favour of the respondent on 12/6/2017. The respondent filed I.A.No.1024 of 2017 under Order IX Rule 13 of CPC seeking to set aside the same. The trial Court, by impugned order dtd. 3/10/2017, dismissed the I.A. Hence, the revision.

(3.) Heard the learned counsel for both the parties.