THOTAKURA RAVINDRA BABU Vs. THOTAKURA SESHAGIRI RAO

JUDGEMENT

(1.) All these LPAs, except LPA Nos. 394 and 396 of 2001 arise out of different orders passed by learned single Judge of this Court in proceedings under Order 43, Rule 1 of the Code of Civil Procedure ( for short "the CPC"). LPA Nos.394 and 396 of 2001 arise out of an order passed by the learned single Judge under Order 47, Rule 1 CPC. Since CRP No. 1951 of 2001 is connected to these two LPAs, all these matters are taken together for disposal at the request of the learned Counsel appearing on behalf of the appellants as well as respondents.

(2.) LPA No. 392 of 2001 is filed against the order made in CMA No. 2727 of 2000 dated 14-10-2001 by a learned single Judge. The said CMA was filed before the learned single Judge under Order 43, Rule 1 of CPC assailing the order dated 20-7-2000 made in IA No. 207 of 2000 in OS No. 25 of 2000 by the senior Civil Judge, Gudivada.

(3.) LRA (SR) No. 48909 of 2001 is filed against the order made in CMA No. 658 of 2001 dated 13-7-2001 by a learned single Judge of this Court. The said CMA was filed before the learned single Judge of this Court under Order 43, Rule 1 of CPC assailing the order made in IA No. 869 of 2000 in AS No. 161 of 2000 dated 13-2-2001 by the I Additional District Judge, Krishna.