MOGALI CHANTAMMA Vs. MOGALI BHASKARA RAO

JUDGEMENT

(1.) The common question canvassed in these two revision petitions is: Whether an issue relating to maintainability of the suit should be decided as a preliminary issue under Order XIV Rule 2 of the Code of Civil Procedure.

(2.) The petitioners in these two revision petitions are the defendants in the suits out of which these revisions arise which were filed by the respondent- plaintiff.

(3.) As the facts in these two revisions are similar and the same question arises for consideration, they are heard together and are being disposed of by a common order.