BATHALA THARAKA RAMAIAH Vs. K. VENKATESWARA REDDY

JUDGEMENT

(1.) C.R.P. No. 570 of 2020 is filed, under Article 227 of the Constitution of India, challenging the order, dtd. 2/1/2020, passed in I.A. No. 590 of 2019 in O.S. No. 560 of 2015 on the file of the Court of I Additional Junior Civil Judge, Tirupathi, dismissing the petition filed under Order VI Rule 18 read with Sec. 151 CPC to pass orders not permitting the respondent/plaintiff to amend the plaint, as per orders dtd. 5/9/2018 in I.A. No. 238 of 2018 in O.S. No. 560 of 2015.

(2.) C.R.P. No. 572 of 2020 is filed, under Article 227 of the Constitution of India, challenging the order, dtd. 8/5/2019, passed in I.A. No. 710 of 2018 in I.A. No. 238 of 2018 in O.S. No. 560 of 2015 on the file of the Court of I Additional Junior Civil Judge, Tirupathi, allowing the petition filed under Sec. 151 CPC to permit the petitioner/plaintiff to deposit costs of Rs.3,000.00 in court as the respondent/defendant's counsel refused to receive the same in I.A. No. 238 of 2018.

(3.) I.A. No. 238 of 2018 which was filed under Order VI Rule 17 CPC to amend the plaint was allowed, on 5/9/2018, with a condition to pay costs of Rs.3,000.00 by the petitioner/plaintiff to the respondent/defendant and the matter was posted to 12/9/2018. On 12/9/2018, learned counsel for the respondent/defendant filed a memo to the effect that the respondent/defendant is going to prefer a revision before the High Court against the orders in I.A. No. 238 of 2018 and therefore, the respondent/defendant has not received the costs of Rs.3,000.00 from the petitioner/plaintiff on 12/9/2018.