ANAPARTHI VENKATA RAMANA MURTHY Vs. GARAPATI SOMASEKHARA RAO

JUDGEMENT

(1.) These two civil revision petitions arise from a common order dated 15.4.2010 in IA Nos.1419 and 1848 of 2009 in AS No. 203 of 2007, on the file of the Judge, Family Court-cum-Additional District Judge, Rajahmundry, wherein the said applications filed by the Respondents herein were allowed and the Respondents herein were permitted to take additional grounds of appeal and also to amend the written statement of D-l.

(2.) IA No. 1419 of 2009 was filed under Section 151 Code of Civil Procedure seeking permission to raise additional grounds of appeal and IA No. 1848 of 2009 was filed under Order VI Rule 17 Code of Civil Procedure seeking permission to amend the written statement of D-l.

(3.) As both the revisions arise from a common order and are in between the same parties, they are heard together and are being disposed of by this common order.