LAKSHMI Vs. VITTA KRISTAPPA

JUDGEMENT

(1.) These three civil revision petitions are filed against separate orders, passed on 06.11.2011 in I.A.Nos.122, 121 & 123 of 2019 in O.S.No.4 of 2011, by the II Additional District Judge, Kurnool at Adoni.

(2.) Heard both sides and perused the orders impugned.

(3.) The admitted fact is that after the trial concluded and when the matter was posted for arguments, the aforementioned three applications were made, viz.,I.A.No.122 of 2019 was filed under Sec.151 CPC to reopen the suit for further cross examination of PW 1; I.A.No.121 of 2019 was filed under Order 18 Rule 17 CPC to recall PW 1 to confront with the certified copies of certain documents; and I.A.No.123 of 2019 was filed under Order 8 Rule 1 (1A) 3 CPC to receive (1) certified copy of sale deed No.3006/1984, (2) certified copy of sale deed No.3006/1984 and (3) certified copy of sale deed No.3752/2019. These three applications were opposed by the contesting respondent/plaintiff by filing counters. The court below, vide separate orders dated 06.11.2019, dismissed all these three applications. Questioning the same, these three revision petitions are filed.