V. AKILESWARA REDDY Vs. GOLLA KARTHIK YADAV

JUDGEMENT

(1.) All these revisions are filed by the unsuccessful plaintiff under Article 227 of the Constitution of India against the orders, dtd. 2/1/2025, dismissing I.A.Nos.661 of 2024, 660 of 2024, 659 of 2024 and 722 of 2024 respectively in O.S.No.73 of 2019 on the file of the Court of the Principal Senior Civil Judge, Kurnool.

(2.) C.R.P.No.464 of 2025 is filed against the order, dtd. 2/1/2025, dismissing I.A.No.661 of 2024; C.R.P.No.465 of 2025 is filed against the order, dtd. 2/1/2025, dismissing I.A.No.660 of 2024; C.R.P.No.466 of 2025 is filed against the order, dtd. 2/1/2025, dismissing I.A.No.659 of 2024; and C.R.P.No.467 of 2025 is filed against the order, dtd. 2/1/2025, dismissing I.A.No.722 of 2024.

(3.) The plaintiff filed these applications for the following reliefs: