V S H BABU Vs. V SAVITHRI

JUDGEMENT

(1.) A .S.M.P.No.1986 of 2014 is filed under Section 5 of the Limitation Act, 1963 to condone the delay of 536 days in seeking review of the judgment and decree dt.12 -02 -2013 in A.S.No.2401 of 1998 passed by this Court.

(2.) A .S.M.P.No.2062 is filed under Section 5 of the Limitation Act, 1963 to condone the delay of 542 days in seeking review of the judgment and decree dt.12 -02 -2013 in A.S.No.138 of 1999 passed by this Court. The brief facts leading to the filing of these review petitions are as under:

(3.) THE petitioner in both these applications is 1 st defendant in O.S.No.235 of 1989 on the file of the Principal Subordinate Judge, Tirupathi and plaintiff in O.S.No.15 of 1993 on the file of the Principal District Munsif, Tirupathi.