GANDODI REDDEPPA Vs. AYYALA KRISHNAVENI

JUDGEMENT

(1.) These orders, according to Law, arise out of a Civil Revision Petition, filed by the sole revision petitioner, against the sole respondent, under Article 227 of the Constitution of India, questioning the, validity and legality, of the adjudications made by, and set forth in para 2, infra.

(2.) Orders and Decree, both, dated 22-4-2003, of the Court of the Junior Civil Judge, Vayalpad, made in I.A. No.354/2003, in O.S. No.234/2002, filed before it, by the sole revision petitioner (sole defendant), against the sole respondent herein (sole plaintiff), under Section 151, CPC adjudicating thereupon, as under:-

(3.) Both the suits are based on two different promissory notes of even date for different amounts. The parties are one and the same, in both the suits. Hence, it is very much desirable, that, both the suits should be commonly tried and adjudged by common judgment. Inter alia, the same will save the precious time of the Trial Court, as well as, the time of the parties, and their Counsel, etc.