MAHANTHI BHAVANI SHANKAR Vs. KARUBOTHU MUTHYALAMMA

JUDGEMENT

(1.) These Civil Revision Petitions have been filed under Article 227 of the Constitution of India, to revise the common order, dated 06.06.2019 in I.A.No.736 of 2012 in O.S.No.364 of 2012 and I.A.No.772 of 2013 in O.S.No.298 of 2013, on the file of the I Additional Senior Civil Judge, Rajamahendravaram.

(2.) The petitioner is plaintiff in O.S.No.364 of 2012 and defendant in O.S.No.298 of 2013 and the respondent is the defendant in O.S.No.364 of 2012 and plaintiff in O.S.No.298 of 2013, on the file of the I Additional Senior Civil Judge, Rajamahendravaram.

(3.) The respondent herein filed I.A.No.736 of 2012 in O.S.No.364 of 2012 and I.A.No.772 of 2013 in O.S.No.298 of 2013, on the file of the I Additional Senior Civil Judge, Rajamahendravaram, seeking to appoint the respondent as a guardian, next friend of the plaintiff in O.S.No.364 of 2012 and defendant in O.S.No.298 of 2013 and to prosecute the suit on her behalf, as she is suffering from unsoundness of mind.