G.SURENDER REDDY Vs. M.LAKSHMI

JUDGEMENT

(1.) Aggrieved by the common order dtd. 23/3/2020 (hereinafter will be referred as 'impugned order') in C.M.A.Nos.52 and 53 of 2019 on the file of learned II Additional District and Sessions Judge, Ranga Reddy District at L.B.Nagar, the plaintiff in O.S.No.125 of 2019 and defendant No.3 in O.S.No.74 of 2019 filed the present Civil Revision Petitions to set aside the impugned order.

(2.) For the sake of convenience, hereinafter, the parties will be referred as per their array before the learned II Additional District and Sessions Judge, Ranga Reddy District at L.B.Nagar.

(3.) Since both the Civil Revision Petitions are arising out of common order and since the subject matter in both the cases is one and the same, this Court is inclined to pass common order in both the Civil Revision Petitions.