V SARALA DEVI Vs. R SUBBA RAO

JUDGEMENT

(1.) These revision petitions are directed against the common order dated December 31, 1985 of the I Additional District Judge, Krishna at Machilipatnam by which E.P. Nos. 37 to 39 of 1984 on his file were dismissed and allowed E.A. Nos. 392 to 394 of 1984. Aggrieved by the dismissal of E.P. Nos. 37 to 39 of 1984, the petitioner filed C.R.Ps. 640 to 642 of 1986 respectively and similarly aggrieved by allowing E.As. 392, 393, and 394 of 1984 the petitioner filed C.R.P. Nos. 2497, 2498 and 2499 of 1987 respectively. CRP No. 641/86 was dismissed by this Court as per orders dated 11-6-87. Since all these petitions are directed against a common order dated 31-12-1985 of the learned I Additional District Judge at Machilipatam, all these matters are heard together and they will be disposed of by a common order.

(2.) The common point that arises for consideration in all these matters is whether the revision petitioner is entitled to execute the decree in O.S. No. 275/72 on the file of the Ist Addl. Subordinate Judge, Vijayawada and is permitted to proceed with E.Ps. 37 of 1984 and 39 of 1984.

(3.) The revision petitioner is the plaintiff in O.S No. 275 of 1972 while the respondent in all these proceedings is the sole defendant in the said suit. To obviate any probable confusion, the parties in these revision petitions are referred to as arrayed in the suit.