BOLLABOINA MALLESH Vs. BOLLABOINA AILAIAH YADAV AND ORS.

JUDGEMENT

(1.) AS the point involved in these two revisions is common, they are disposed of by a common order.

(2.) CRP No. 2816 of 2015 is preferred against orders in I.A. No. 117/2015 in O.P. No. 01/2013 dated 19 -06 -2015, whereas CRP No. 3174/2015 is preferred against orders in I.A. No. 69/2015 in O.P. No. 01/2013 dated 19 -06 -2015. I.A. No. 69/2015 is filed under Order XVI Rule 1 (2) R/w.151 CPC to summon Sri V. Krishna Reddy, Head Master, UPS Pallepahad Village, Thoguta Mandal, Medak District. I.A. No. 117/2015 is filed under Order XIII Rule 10 R/w. 151 CPC to call for the record in O.P. No. 02/2013 pending on the file of the very same Court. Both these petitions were opposed and the trial Court overruled the objections and allowed both the applications, aggrieved by which, these revisions are filed.

(3.) HEARD both sides.