MOHAMMAD AZHARUDDIN Vs. A MUTHAIIAH

JUDGEMENT

(1.) These three CRPs arise out of a common order dated 17-10-2001 passed in I.A. Nos. 1659, 2844 and 2845 of 2001 in O.S. No. 10 of 2001 by the II Additional Chief Judge, City Civil Court, Hyderabad.

(2.) Since these three revisions arise out of a common order, they are taken up together and are being decided by the following common order.

(3.) Petitioner in these three revisions is the plaintiff in O.S. No. 10 of 2001 which is instituted under Section 26 Order 7 Rule 1 of CPC seeking the following relief's, viz.,