RAMZIA BI Vs. B.V.LAKSHMINARASAMMA

JUDGEMENT

(1.) As the issue involved in all the civil revision petitions is one and the same, these matters are taken up together for disposal by this Common Order.

(2.) The petitioners herein are the defendants and the respondents herein are the plaintiffs in O.S.No.114 of 2013, which was filed by the plaintiffs before the Principal Senior Civil Judge, Kurnool (for short "the trial Court") for declaration of title and for mandatory injunction for removal of the constructions made by defendant No.6 in the plaint schedule open site. The present impugned Interlocutory applications were filed before the trial Court viz., (i) I.A No.616 of 2024 in O.S.No.114 of 2013was filed under Order VIII Rule 1(A) and Sec. 151 of CPC seeking to receive documents by condoning the delay and mark the same on behalf of the petitioners/defendants; (ii) I.A.No.615 of 2024 in O.S.No.114 of 2013was filed under Order XVIII Rule 17 CPC to recall DW.2 for the purpose of marking the documents shown in I.A.No.616 of 2024; and (iii) I.A No.614 of 2024 in O.S No.114 of 2023 was filed under Sec. 151 CPC to reopen the petitioners/defendants evidence to enable them to let in evidence on their behalf. All the Interlocutory Applications were dismissed by the trial Court vide separate orders dtd. 17/10/2024. Aggrieved by the same, the present civil revision petitions came to be filed.

(3.) Heard Mr. U Venkata Prasad, learned counsel appearing for the petitioners and Mr. Varun Byreddy, learned counsel appearing for the respondents.