CHANDRASEKHAR SURVEY Vs. RAMESH

JUDGEMENT

(1.) These two Civil Revision Petitions which arise out of a common order are heard and decided together.

(2.) The plaintiff in O.S.No. 633 of 1986 on2the file of the court of the VI Senior Civil Judge, City Civil Court, Hyderabad, filed these two Revisions aggrieved by the common order of the Court below in rejecting two interlocutory applications filed by him seeking permission to amend the plaint and to reopen the suit.

(3.) The facts which are not in dispute and which are relevant for the purpose of these two Revisions are as follows.