KOLLI RANGA RAO Vs. KOLLI VARALAKSHMI JANANI

JUDGEMENT

(1.) The Petitioners in C.R.P. No. 735 of 2010 challenge the order, dated 25.01.2010 passed in I.A. No. 224 of 2009 in O.S. No. 11 of 2004 on the file of the III Additional District Judge (F.T.C.), Bhimavaram and the Petitioners in C.R.P. No. 2257 of 2010 challenge the order, dated 19.04.2010 passed in I.A. No. 159 of 2009 in O.S. No. 11 of 2004 on the file of the III Additional District Judge (F.T.C.) Bhimavaram.

(2.) Since both the matters are connected and arising out of the same judgment, they are being disposed of by a common order.

(3.) The brief facts of the case are as follows: