PINIPE MALLAMMA Vs. KUNCHE CHINNA MANGAMMA

JUDGEMENT

(1.) Both these revision petitions can be disposed of by a common order.

(2.) Revision Petition 1076 of 2000 is directed against the order in IA No.1049 of 1998 in OS No.108 of 1986 dated 3-12-1999 on the file of the Additional Senior Civil Judge, Rajahmundry wherein the learned Judge dismissed the petition filed under Section 152 CPC to amend item No.2 of plaint schedule by substituting RS No.583/2 in the place of RS No.583/6.

(3.) Revision Petition 1541 of 2000 is directed against the order in IA No.670 of 1998 in OS No.108 of 1986 on the file of the Additional Senior Civil Judge, Rajahmundry wherein the learned Judge dismissed the petition filed under Section 151 CPC to amend item No.2 of petition schedule by substituting RS No.583/2 in the place of RS No.583/6.