LAWS(APH)-2020-12-18

TIRUMURU GADDAM SREEVANI Vs. TIRUMURUMASTANAMMA

Decided On December 02, 2020
Tirumuru Gaddam Sreevani Appellant
V/S
Tirumurumastanamma Respondents

JUDGEMENT

(1.) Heard Sri G.Sridhar Reddy, learned counsel for the petitioner, Sri P.Sridhar Reddy, learned counsel for the 2nd respondent and Sri V. Siva Prasad Reddy, learned counsel for the 3rd respondent. None represented the 1st respondent.

(2.) Cma No.975 of 2017 is directed against the order in I.A.No.112 of 2016 in O.S.No.283 of 2011, whereas CMA No.976 of 2017 is directed against the order in I.A.No.113 of 2016 in I.A.No.1130 of 2011 in O.S.No.283 of 2011, dated 01.06.2017 of the Court of learned Principal District Judge, Nellore.

(3.) The appellant is the plaintiff. The respondents 1 to 3 are the defendants.