CH. VENKATA SATHYAVATHI Vs. E. RAMBABU

JUDGEMENT

(1.) These two revisions, under Article 227 of the Constitution of India, by the unsuccessful plaintiff are directed against the orders dtd. 13/12/2022, of the learned VII Additional District Judge-cum-IV Additional Metropolitan Sessions Judge, at Vijayawada, passed in I.A. Nos. 189 of 2020 and 190 of 2020 in O.S. No. 305 of 2006 respectively.

(2.) Heard Ms. K. Sridevi, learned counsel for the revision petitioner/plaintiff and Sri Y.V. Nagabhushana Rao, learned counsel for the respondent/defendant.

(3.) Since the parties are same, both these revisions are heard together and are being disposed of by this common order. The parties in these two revisions shall hereinafter be referred to as the plaintiff and defendant, as arrayed in the suit, for convenience and clarity.