NAGARAPU LAKSHMIPATHI RAO Vs. NAGARAPU VENKATA RAMARAO

JUDGEMENT

(1.) The matters are coming up for admission today and at the request of both the counsel, the matters are Wing disposed of finally, at the stage of admission.

(2.) Heard, Sri T. Veera Bhadraiah, counsel representing the revision petitioners and Sri M.V. Suresh, counsel representing the respondents, in all these matters. These three GR.Ps., are filed by the revision petitioners, aggrieved by the common order passed by the Principal Junior Civil Judge, Rajahmundry, dated 24-3-2003 in I.A.No. 165} of 2003 in O.S. No. 685 of 1991, I.A.No. 1653 of 1993 in O.S.NO. 687 of 1991 and I.A.No. 1655 of 1993 in O.S.No.99 of 1992.

(3.) As can be seen from the very nature of the order, the said common order was passed in pursuance of an order of remand made by this Court in C.R.P.Nos. 5084, 5175 and 5170 of 1998.