G. SUBRAHMANYA Vs. LAKSHMAMMA

JUDGEMENT

(1.) In W.P. No. 47283 of 2013, the petitioner has called in question, the order, dated 19-9-2013, passed by the Appellate Court in M.A. Nos. 39 and 40 of 2013 vide Annexure-H insofar it relates to setting aside the order of the Trial Court on I.A. No. 1. In W.P. No. 58208 of 2013, the petitioner has called in question, the order dated 19-9-2013, passed by the Appellate Court in M.A. No. 40 of 2013 confirming the order passed by the Trial Court in O.S. No. 17 of 2013 on I.A. No. 2 vide Annexure-G.

(2.) By the impugned order passed in M.A. Nos. 39 and 40 of 2013, the Appellate Court has reversed the order passed by the Trial Court on I.A. No. 1 in O.S. No. 17 of 2013 by allowing M.A. Nos. 39 and 40 of 2013 has been dismissed.

(3.) Aggrieved by that, these writ petitions have been filed.