YADLAPALLI HANUMANTHA RAO Vs. PALASALA NAGESWARA RAO

JUDGEMENT

(1.) Since the issue involved in both the Civil Revision Petitions is one and the same, they are being disposed of by this common order.

(2.) The present Civil Revision Petitions have been filed against the common order dtd. 24/3/2022 passed in IA Nos.801 and 802 of 2019 in OS No.155 of 2018 by the learned Senior Civil Judge, Avanigadda.

(3.) The petitioner herein is the plaintiff and respondent herein is the defendant in the above suit. For the sake of convenience, the parties are hereinafter referred to as they are arrayed in the suit.