(1.) These two Civil Revision Petitions arise out of the orders dtd. 16/2/2022 passed by the learned II Additional District Judge, Hindupur, in I.A.No.49 of 2022 and I.A.No.51 of 2022 in O.S.No.19 of 2007.
(2.) Heard Mr. Avinash Desai, learned counsel for the petitioner assisted by Mr.D.Satya Siva Darshan, Advocate, and Mr.C.Hanumantha Rao for respondent Nos.1 to 5 in C.R.P.No.356 of 2022. Also heard Mr. C.V.Mohan Reddy, learned Senior Counsel representing Mr.P.Rama Krishna, Advocate, for respondent Nos.1 to 5 in C.R.P.No.355 of 2022.
(3.) The brief facts germane for consideration of the present controversy, may briefly be stated thus: