BHYRAVABHOTLA SESHABALA SUNDARI Vs. KOTHAPALLI VENKATA LAKSHMI BHANUMATHI

JUDGEMENT

(1.) C.R.P.No.2807 of 2022, under Article 227 of the Constitution of India, is preferred against the order, dtd. 17/11/2022, dismissing I.A.No.787 of 2022 in O.S.No.197 of 2009 on the file of the Court of Additional Senior Civil Judge, Eluru, filed under Order XIII Rule 3 CPC by the petitioner/plaintiff to de-exhibit the document, dtd. 15/4/1997, which was inadvertently marked as exhibit B1 on 6/12/2018.

(2.) C.R.P.No.1059 of 2022 is preferred against the order, dtd. 4/4/2022, dismissing I.A.No.2326 of 2017 in O.S.No.105 of 2009 on the file of the same Court, filed by the 1stdefendant under Sec. 151 CPC to reject and ignore the document, dtd. 15/4/1997, for wrongful impounding of the same in violation of the directions and orders of the High Court.

(3.) Since these two revisions are connected and the parties being one and the same, they are heard together and are being disposed of by this common order.