DIVI RAMESH BABU Vs. CHENNIBOINA VENKATESHWARLU

JUDGEMENT

(1.) C.R.P.No.739 of 2019 is directed against the order of the Court of learned Senior Civil Judge, at Kandukur, Prakasam District, in I.A.No.1223 of 2018, and C.R.P.No.745 of 2019 is directed against the order in I.A.No.1879 of 2018 of the same Court in O.S.No.258 of 2013, dated 10.10.2018 and 04.02.2019 respectively.

(2.) In both these revision petitions, the third defendant is the petitioner and the respondents 1 to 6 are the plaintiffs while respondents 7 and 8 are the defendants 1 and 2 respectively.

(3.) I.A.No.1223 of 2018 was filed in the suit for reception of certain documents sought to be produced by respondents 1 to 6 under Order VII Rule 14(3) CPC and whereas I.A.No.1879 of 2018 was filed purportedly under Section 36 of Indian Stamp Act to send the document dated 05.06.1974 to the District Registrar, Markapur, to impound and to collect stamp duty and penalty thereon.