BANDI SHANKER Vs. BANDI POCHAIAH
LAWS(TLNG)-2023-2-120
HIGH COURT OF TELANGANA
Decided on February 17,2023

Bandi Shanker Appellant
VERSUS
Bandi Pochaiah Respondents




JUDGEMENT

- (1.)This revision is filed under Sec. 115 of the Code of Civil Procedure, 1908 ( for short " C.P.C.) to set aside the order dtd. 18/1/2016 in I.A.No.1269 of 2015 in AS (SR) No.6539 of 2015 on the file of the Principal District Judge, R.R.District at L.B.Nagar.
(2.)Heard learned counsel for the petitioner and the learned counsel for the respondent.
(3.)The respondents filed a suit in O.S.No.672 of 2007 for partition of the schedule properties and the same was decreed by the trial Court vide judgment and decree dtd. 3/6/2014. Aggrieved by the same, the petitioner filed appeal with delay of (365) days along with delay condonation application in I.A.No.1269 of 2015 under Sec. 5 of the Indian Limitation Act, 1963 (for short "the Act") to condone the delay of (365) days on the ground that due to the family disputes, he could not contact his counsel to enquire about the result of the suit and that caused delay in filing the appeal.


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