YERRAMSETTY DORASWAMY Vs. SHAIK RAFI MALIK

JUDGEMENT

(1.) These two revision petitions, under Article 227 of the Constitution of India, are filed by the unsuccessful plaintiff against separate orders dtd. 20/7/2018 of the learned I Additional Senior Civil Judge, Kovvur, West Godavari District, dismissing I.A.Nos.236 & 238 of 2017 in O.S.No.19 of 2006 filed by the petitioner/plaintiff. C.R.P.No.6115 of 2018 relates to I.A.No.238 of 2017 which was filed under Order 1 Rule 10 of the Code for impleading (i) The Sub Registrar, Kovur, Nellore District, and (ii) The Indian Overseas Bank, Hyderabad, represented by its Senior Manager-cum-Authorized Official, as respectively in the suit. C.R.P.No.6096 of 2018 relates to I.A.No.236 of 2017 which was filed under Order VI Rule 17 of the Code of Civil Procedure, 1908 ('the Code'), read with Rule 28 of the A.P. Civil Rules of Practice, requesting to permit the plaintiff to amend the plaint consequent to impleadment of the defendants 8 and 9.

(2.) Heard Mr. P.V.Raghu Ram, learned counsel representing Mr. K. S. Gopala Krishnan, learned counsel for the revision petitioner/plaintiff. None appeared for the respondents/defendants. Since these two revision petitions are interrelated, they were heard together are being disposed by a common order.

(3.) The following are the proposed amendments: I. Incorporation of the names of the proposed in the cause title after the name of Allampati kanth as follows: