PEDDI VENKATARAVAMMA Vs. CHINNAM VISWANADHAM

JUDGEMENT

(1.) Heard Sri P.S.P.Suresh Kumar, learned counsel for the revision-petitioner/plaintiff in C.R.P.No.2704 of 2015 and appellant/plaintiff in C.M.A.No.527 of 2015 and Sri K.Rama Koteswara Rao, learned counsel for respondent Nos.1, 2 and 4 and Sri Ch.Ramesh Babu, learned counsel for the respondent No.3 in both C.R.P.No.2704 of 2015 and C.M.A.No.527 of 2015.

(2.) C.M.A.No.527 of 2015 is directed against the Judgment, dtd. 27/4/2015 passed in Appeal Suit No.12 of 2013 on the file of XVI Additional District & Sessions Judge, Nandigama, preferred against the Judgment and Decree passed in O.S.No.381 of 2003, dtd. 28/2/2013 passed by the Principal Junior Civil Judge, Nandigama.

(3.) C.R.P.No.2704 of 2015 is directed against the Order, dtd. 27/4/2015 passed in I.A.No.914 of 2014 in A.S.No.12 of 2013 on the file of XVI Additional District & Sessions Judge, Nandigama.