PILLI DURGA PRASAD Vs. DOGIPARTHI VENKATA SATISH

JUDGEMENT

(1.) CRP No.868 of 2022 is filed by defendant No.1 against order date 22/3/2022 in I.A.No.1012 of 2016 in O.S.No.118 of 2012 on the file of learned IV Additional District Judge, Guntur.

(2.) CRP No.577 of 2022 is filed by defendant No.1 (as per unamended cause title) aggrieved by the action in not receiving petition filed under Sec. 151 of CPC to reopen I.A.No.1012 of 2016 in O.S.No.118 of 2012 on the file of learned IV Additional District Judge, Guntur.

(3.) Respondent Nos.1 and 2 herein being plaintiffs filed suit O.S.No.118 of 2012 against petitioner/defendant No.1 and other respondents/defendants seeking their eviction from the plaint schedule premises and further to direct the defendants to pay an amount of Rs.18,00,000.00 towards use and unauthorized occupation of the suit schedule premises and also to direct the defendants to pay arrears of rents from 1/4/2007.