JUDGEMENT
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(1.)This civil revision petition is directed against the order dtd. 22/2/2021 in I.A.No.69 of 2019 in C.F.No.1026 of
2012 in an unnumbered first appeal on the file of the learned IX Additional District Judge, Sircilla, wherein the said application
filed by the petitioners herein under Order XLI Rule 3(A) CPC to
condone the delay of 645 days in filing the appeal against the
judgment and decree dtd. 1/5/2017 passed by the Junior Civil
Judge, Vemulawada in O.S.No.84 of 2011, was dismissed.
(2.)Heard the learned counsel for the petitioners. None appeared for the respondent, through served with notice. Perused the record.
(3.)Petitioners 1 and 2 herein are defendants in the suit. The suit was filed by the respondent/plaintiff for perpetual injunction
restraining the defendants, their agents and workmen from entering
into and interfering with the peaceful possession and enjoyment of
the plaintiff over the suit schedule property. The said suit was
decreed by the trial court by judgment dtd. 1/5/2017.
Aggrieved by the same, the petitioners filed appeal before the
learned IX-Additional District Judge. As there was a delay of 645
days in filing the appeal, the petitioners filed I.A.No.69 of 2019
seekining condonation of the same. By the order impugned in this
revision, the said application was dismissed.
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