BOJJA BHASAKARA RAO Vs. VASCHAVAI RAMANAMMA

JUDGEMENT

(1.) The C.R.P.No.6261 of 2018 is filed against the interlocutory order dtd. 19/9/2018 in I.A.No.2334 of 2018 in O.S.No.39 of 2013 passed by the Principal Junior Civil Judge, Kandukur, Prakasam District. The C.R.P.No.6262 of 2018 is filed against the interlocutory order dtd. 19/9/2018 in I.A.No.2335 of 2018 in O.S.No.39 of 2013 passed by the Principal Junior Civil Judge, Kandukur, Prakasam District.

(2.) The petitioner is the plaintiff. The I.A.No.2334 of 2018 was filed seeking to re-open the suit to the file.The I.A.No.2335 of 2018 was filed to implead the 5th respondent. The trial court after considering the contentions of respective parties dismissed the I.A.s, Hence, the present CRPs are filed.

(3.) Heard Sri Raj Kumar, learned counsel for Sri V. Siva Prasad Reddy and Sri Balaji Varma, learned counsel appearing for Sri I. Gopal Reddy, learned counsel for the respondents.