LAWS(APH)-2023-7-39

K. KRISHNAMURTHY CHETTY Vs. K. SRIRAMULU CHETTY

Decided On July 18, 2023
K. Krishnamurthy Chetty Appellant
V/S
K. Sriramulu Chetty Respondents

JUDGEMENT

(1.) Heard Sri T.P. Phani Kumar, learned counsel for the revision petitioner.

(2.) The Civil Revision Petition No.1637 of 2023 has been filed under Article 227 of the Constitution of India challenging the order dtd. 16/3/2023, passed in I.A.No.1175 of 2022 in O.S.No.547 of 2020, on the file of the I Additional Junior Civil Judge, Chittoor.

(3.) The Civil Revision Petition No.1638 of 2023 has been filed under Article 227 of the Constitution of India challenging the order dtd. 16/3/2023, passed in I.A.No.1176 of 2022 in O.S.No.547 of 2020, on the file of the I Additional Junior Civil Judge, Chittoor.