RENTALA SRI MAHALAKSHMI Vs. CHUNCHU MALYADRI

JUDGEMENT

(1.) CRP.No.1321 of 2020 is filed questioning the order dtd. 11/3/2020 in I.A.No.182 of 2020 in O.S.No.158 of 2010 passed by the VII Additional District Judge, Vijayawada. The I.A. was filed to reopen the suit for the purpose of issuing summons to the Joint Sub-Registrar, Vijayawada for production of the Register of Thumb impressions and signatures of Majumdar Srinivasa Rao.

(2.) CRP.No.1323 of 2020 is filed questioning the order dtd. 11/3/2020 in I.A.No.183 of 2020 in O.S.No.158 of 2010 passed by the VII Additional District Judge, Vijayawada. The I.A. was filed to send original sale agreement (Ex.A.23) alleged to have been executed by Majumdar Srinivasa Rao in favour of Chunchu Malyadri (Defendant No.1), which was filed in O.S.No.115 of 2007 on the file of Second Additional Senior Civil Judge, Vijayawada.

(3.) CRP.No.1324 of 2020 is filed questioning the order dtd. 11/3/2020 in I.A.No.184 of 2020 in O.S.No.158 of 2010 passed by the VII Additional District Judge, Vijayawada. The I.A. was filed to summon to the Joint Sub Registrar, Gandhinagar, Vijayawada for production of thumb impressions register containing the thumb impressions and the signatures of Majumdar Srinivasa Rao relating to registered sale deed dtd. 18/11/1993.