DASU JAYA VANI Vs. BALA SEETHAPATI

JUDGEMENT

(1.) Since the issue involved in both the Civil Revision Petitions is interrelated and the parties being the same, they are disposed of by this common order.

(2.) C.R.P. No. 6018 of 2001 is filed challenging the order and decree, dated 21-12-2001, rejecting the application in I.A. No. 3222 of 2001 in O.S. No. 166 of 1997 filed under Section 151 of the Code of Civil Procedure to reopen the suit to examine two witnesses on their behalf, while C.R.P. No. 440 of 2002 is filed challenging the order and decree, dated 21-12-2001, rejecting the application in I.A. No. 3223 of 2001 in O.S. No. 166 of 1997, filed under Order 26, Rule 11 of the Code of Civil Procedure to issue a commission for examination of two witnesses mentioned in the affidavit, filed in support of the application.

(3.) Petitioners are defendants 2 to 4 (for brevity "D-2 to D-4") and respondents are plaintiffs. This suit is filed for partition.