LEELASON BREWERIES LIMITED Vs. BEEMIREDDY LAKSHMINARAYANA REDDY

JUDGEMENT

(1.) Since both the revision petitions arise out of the same suit and between the same parties, they are being disposed of by this common order.

(2.) C.R.P. No.1398/2001 is filedchallenging the order dated 28-11-2000 passed by the Court of Senior Civil Judge, Nellore in LA. No.690/2000 in O.S. No.93/1989. By the said order, the Court below, dismissed the application filed by the plaintiff under Order 32 Rule 15 read with Section 151 C.P.C. to permit one Uppalamarthi Venkata Ramana Reddy son of Sankara Reddy to act as guardian to the plaintiff, on the ground that the plaintiff has become infirm to prosecute the suit Further, the Court below while dismissing the I.A. observed that it is open for the wife of the plaintiff to apply to the Court under Order 32 Rule 15 C.P.C. to appoint her as the guardian ad litem to prosecute the suit. Aggrieved by this observation, the respondent-defendant had filed this revision petition.

(3.) After the disposal of the above I.A.with the observations as stated above, the wife of the plaintiff filed LA. No.1209 of 2000 in O.S. No.93/1989 under Order 32 Rule 15 read with Section 151 C.P.C. to permit her to come on record as guardian of the plaintiff to prosecute the suit and the court below by order dated 18-1-2001, allowed the application and permitted her to come on record as the guardian of the plaintiff to prosecute the suit. Aggrieved by this order, the respondent-defendant in the suit filed the other revision petition in C.R.P. No.1397 of 2001.