DIGUMARTHI SURESH BABU Vs. B.A.S. GRANITES

JUDGEMENT

(1.) As the issue involved in both the civil revision petitions is one and the same, these matters are taken up together for disposal by this Common Order.

(2.) The petitioner herein is the defendant No.6 and the respondents 1 to 3 are the plaintiffs and the respondents No.4 to 18 are the defendants No.1 to 5 and 7 to 16 in O.S.No.224 of 2006, which was filed before the Additional Senior Civil Judge, Ongole (for short "the trial Court") for grant of partition of the schedule property as per compromise decree in O.S No.183 of 1932 and also for declaration. The petitioner herein filed I.A.Nos.82 of 2023 in O.S.No.224 of 2006 under Order VIII Rule 1(A) 3 of CPC seeking to receive documents for the purpose of marking the same on behalf of the petitioner/DW.2 and also filed I.A.No.83 of2023 in O.S.No.224 of 2006 before the trial Court under Order18 Rule 17 of CPC seeking to recall the petitioner/DW.2 for the purpose of marking documents. The same were dismissed by the trial Court vide separate orders dtd. 14/3/2023. Aggrieved by the same, the present civil revision petitions came to be filed.

(3.) Heard Mr. U. Prabhunath, learned counsel appearing for the petitioner and Mr. P. Kamalakar, learned counsel appearing for the respondents.