PALIKA VENKATARAMANA Vs. PITHANI VERIKATA RAMANA

JUDGEMENT

(1.) These two sets of revisions, under Article 227 of the Constitution of India, are filed challenging the order, dtd. 17/3/2020, dismissing I.A.Nos.89, 90, 91, 92 and 93 of 2020 in O.S.No.474 of 2018 on the file of the Court of III Additional Senior Civil Judge, Kakinada. The other set of revisions are filed aggrieved by the order of even date dismissing I.A.Nos.84, 85, 86, 87, 88 of 2020 in O.S.No.475 of 2018 on the file of the same court.

(2.) The revision petitioners are the plaintiffs in O.S.No.474 of 2018. They filed I.A.No.89 of 2020 under Sec. 151 CPC to reopen the plaintiff's side evidence; I.A.No.90 of 2020 under Order XVIII Rule 17 CPC to recall PW1; I.A.No.91 of 2020 under Order VII Rule 14 (iii) CPC to file passbook copy relating to Palika Chandra Rao pertaining to S.No.197/4 of Kakinada Rural; I.A.No.92 of 2020 under Order XVI Rules 6 & 7 CPC to issue summons to the Tahasildar, Kakinada Rural to produce the relevant revenue record like adangals for the year 1985-86, 1995-96 relating to the property of Palika Chandra Rao situated in S.No.197/4; I.A.No.93 of 2020 under Order XVI Rules 6 & 7 CPC to issue summons to the witness, Smt. Gogineni Swaroopa Rani rep. by GPA holder Komatineni Seetharamayya. As all these petitions were dismissed by the trial Court, C.R.P.Nos.457 of 2021, 1179 of 2020, 482 of 2021, 470 of 2021 and 546 of 2021 are filed respectively.

(3.) In the other batch of revisions, the revision petitioner is the plaintiff in the suit O.S.No.475 of 2018. She filed the subject interlocutory applications, viz., I.A.No.84 of 2020 under Sec. 151 CPC to reopen the plaintiff's side evidence to adduce further evidence; I.A.No.85 of 2020 under Order XVIII Rule 17 CPC to recall PW1 for marking the passbook; I.A.No.86 of 2020 under Order VII Rule 14(iii) CPC to accord permission to file the passbook copy relating to Palika chandrarao; I.A.No.87 of 2020 under Order XVI Rules 6 & 7 CPC to issue summons to the Tahasildar, Kakinada Rural, to produce relevant records like passbook for the year 1985- 86, 1995-96 relating to the property of Palika Chandra Rao; and I.A.No.88 of 2020 under Order XVI Rules 6 & 7 CPC to issue summons to the witness, Smt. Gogineni Swarupa Rani, rep. by GPA Holder, Sri Komatineni Seetharamayya to produce the original pattadar passbook issued by Tahasildar, Kakinada Rural. Aggrieved by the dismissal of these applications, C.R.P.Nos.459 of 2021, 1178 of 2020, 514 of 2021, 462 of 2021 and 512 of 2021 are filed respectively.