LANKA VENKATAPATHI RAO Vs. LANKA SHRAVYA

JUDGEMENT

(1.) As the issue involved in both the civil revision petitions is one and the same, they are being taken up for hearing as well as disposed of by way of this Common Order.

(2.) Heard Mr. Ambadipudi Satyanarayana, learned counsel appearing for the petitioner and Sri K. Sai Sri Harsha, learned counsel appearing for the respondents.

(3.) The petitioner herein is the defendant and the respondents herein are the plaintiffs, who filed suit in O.S. No.681 of 2012 for partition of the suit schedule properties into three equal shares and for allotment of one such share to each of the plaintiffs by metes and bounds. The present impugned I.A. No.453 of 2017 in O.S No.681 of 2012 was filed before the II Additional Senior Civil Judge, Vijayawada (for short "the trial Court") by the petitioner herein under Order XVI Rule 1 CPC to issue summons to D.Vijayasri for confronting her evidence and to mark as exhibits.